TARSEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 65 dated 19.6.2015 registered for the offences under Sections 420, 465, 467, 468 and 471 IPC at Police Station Mehta, District Amritsar Rural. Notice of motion has been issued in this case.

(2.) MS . Simsi Dhir Malhotra, Deputy Advocate General, Punjab has put in appearance on behalf of the respondent -State and Mr. Khugra Mahajan, learned Advocate has appeared on behalf of the complainant and contested this petition.

(3.) FROM the record, I find that in the present case, the FIR has been registered on the basis of application filed by the complainant -Kundan Singh, who mainly stated that a fraud has been played with him by putting his thumb impressions on three sale deeds without giving money to him and regarding committing fraud of Rs. 98,80,000/ - and for taking action against Tarsem Singh.