SHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition seeks anticipatory bail to the petitioner in view of an FIR having been lodged against him on 02.08.2013, registered for the commission of offences punishable under Section 406, 419, 420, 465, 467, 468, 471, IPC at Police Station, C-Division, Amritsar City.

(2.) Briefly, the facts are that the petitioners' firm, duly registered under the Punjab VAT Act, 2005, was imposed penalty and interest vide order dated 5.03.2013, by the Excise and Taxation Officer concerned. The petitioner is stated to be in appeal against that order, before the Deputy Excise and Taxation Commissioner.

(3.) After the imposition of the penalty and interest, the Excise and Taxation Officer subsequently registered a complaint against the petitioner, in the Police Station, leading to the registration of the FIR in question.