GURDARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition for grant of anticipatory bail on the ground that he was only the second witness in the sale deed, in which one Kharaiti Lal was impersonated as a vender of the land, which was subject matter of the sale deed, whereas Kharaiti Lal has already died in the year 1996. A perusal of the FIR reveals that the petitioner, though projected to be "only a second witness", was actually the alleged kingpin of the entire fraud being committed. Whether he was involved or not in the alleged offence would be seen only after complete investigation and presentation of challan to the court concerned.

(2.) At this stage, no case for anticipatory bail is made out. However, nothing observed in this order would prejudice the investigation.