ONKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Onkar Singh son of Bahadur Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by means of FIR No.121 dated 14.07.2012, on accusation of having committed the offences punishable under Sections 419, 420, 465, 467, 468 and 471 IPC, by the police of Police Station Dera Bassi, District S.A.S.Nagar, Mohali, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) THE present case was registered against the accused on the statement of complainant-Daljit Singh, inter alia, with the allegations that some unknown persons have obtained the loan in his name, by preparing false documents from Punjab & Sind Bank, Branch at Bhankarpur. It is not a matter of dispute that the photographs of Gursewek Singh @ Kala (not of the petitioner) were produced before the bank authorities at the relevant time. The name of the petitioner is not mentioned in the FIR. He was subsequently involved during the course of inquiry on the statement of his co-accused, bank Manager. All the documents are already available with the Bank and nothing is to be recovered from the petitioner. Moreover, he was granted interim anticipatory bail, to enable him to join the investigation by this Court, by virtue of order dated March 11, 2013.