GURMIT SINGH PALAHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been preferred by Gurmit Singh, under Section 438 Cr.P.C., seeking pre -arrest bail feeling apprehension of his arrest in case FIR No.85 dated August 25, 2014 under Sections 420, 465, 467, 468, 471 IPC, Police Station, Sadar, Phagwara, District Kapurthala.

(2.) CONTENTION of learned counsel for the petitioner is that a society by the name of National Rural Development Society (regd.), was formed on May 03, 1983. Seven persons including petitioner were its founder member. In the year 1999, Gurbax Singh, the then Principal, resigned from his service and pursuant to his resignation, petitioner was appointed as Principal in the scale of Project Officer w.e.f. May 26, 1999. He was to render services till he attains the age of 65 years as he had quitted his pensionable Government job.

(3.) IT has further been contended by learned counsel that complainant Jatinder Pal Singh Palahi was inducted as a member of the society in the year 2005 -06 and petitioner worked with him till he was relieved on November 30, 2011. During that period, number of documents, which have been placed on file as annexures, were signed by the petitioner. Even, salary of petitioner was also being drawn under his signatures. After petitioner was relieved, complainant started lodging complaints on different grounds. Ultimately, he succeeded in registering the instant FIR. Moreover, entire case of the prosecution is based upon documents which have already been collected by the investigating agency. Petitioner has already joined investigation in compliance of order dated September 17, 2014. Allegations unfolded in the FIR are also absolutely against the documents available on file which the complainant has now alleged to be forged or fabricated.