BILLOO Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Billoo has preferred the instant petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 473, dated 18.06.2013, registered at Police Station Civil Lines, Karnal, under Sections 420, 467, 468, 471 and 120 -B IPC. Learned counsel for the petitioner contended that the petitioner has been falsely implicated in the said FIR. He has not filed any forged certificate in any proceedings and no FIR can be registered against him. The trial Court has not made any inquiry under Section 340 Cr.P.C. Learned counsel for the petitioner also cited : 2002 (1) RCR (Criminal) 92 (SC) Pritish State of Maharashtra.

(2.) FROM the record, I find that as per allegations, the petitioner has forged middle standard certificate which, on verification, was found false. There was already litigation between the petitioner and the complainant regarding 'lamberdari' where the said certificate has been produced. The concerned school, after verification, has reported that no certificate has ever been issued by it.