HAPPY @ PRITHIPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for grant of the anticipatory bail by petitioner Happy @ Prithipal Singh in case FIR No. 3 dated 02.01.2015, for offence under Sections 379, 420, 411, 467, 468, 471, 472, 483/120-B of Indian Penal Code, registered at Police Station "B" Division, District Amritsar by invoking the provisions of Section 438 Code of Criminal Procedcure, 1973.

(2.) As per the prosecution allegations, a secret information was received against the present petitioner and his co-accused that they have formed a gang for committing theft of vehicles from different states and in connivance with their other co-accused, they prepared the bogus registration certificates and by installing forged number plates, they sell the stolen vehicles.

(3.) Learned counsel for the petitioner contended that the petitioner has already joined the investigation. No recovery has been effected from the possession of present petitioner either of any stolen vehicle or forged documents. Even the reply filed by the respondent-State shows that he has been thoroughly interrogated. He contended that an effort has been made to falsely implicate the petitioner as he happens to be the brother of Amritpal Singh @ Amrit the other accused. He further contended that the disclosure statements of the co-accused are not admissible against the present petitioner.