ASSA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.249, dated 11.12.2012, under Sections 409, 420, 465, 467, 468, 471, 120-B IPC, registered at Police Station Sadar Ferozepur, District Ferozepur.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Ferozepur, vide which application filed on behalf of the present petitioner for anticipatory bail was dismissed.

(3.) IN compliance of the said order dated 13.2.2011 of this Court, communication was sent to Sub Divisional Magistrate, Ferozepur, with endorsement to Punjab Government, Revenue and Rehabilitation Department, and however, the application filed by the petitioner was dismissed on the plea that an attempt was made by him for getting fard Badar issued by fabricating the record with an intention to usurp the land of the Central Government worth crores of rupees and that it appeared that he was in connivance with revenue officials/staff. Hence, on the order of Deputy Commissioner, a detailed enquiry was conducted by Sub Divisional Magistrate, Ferozepur. After completion of the enquiry the report was submitted on the basis of which the present FIR was registered. As per enquiry, present petitioner-accused in connivance with revenue officials and other officials forged the following documents:-