SHAMSHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Shamsher Singh accused has filed this petition for anticipatory bail in case FIR No. 374 dated 8.10.2012, under sections 420, 467, 468, 471, 384, 120-B IPC, Police Station Camp Palwal, District Palwal.

(2.) According to prosecution version, vehicle of the petitioner met with an accident on 10.4.2012 at about 6.30 AM. Insurance of the vehicle had admittedly expired on 4.4.2012. The petitioner, after the accident, allegedly in connivance with officials of insurance company got the vehicle insured with effect from 9.4.2012 by ante dating the documents.

(3.) I have heard learned counsel for the parties and perused the case file.