RAMPHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition filed by petitioner Ramphal under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail to him in case FIR No.750 dtd. 3/6/2015 under Ss. 420, 467, 468, 471, 323, 506, 120-B of the Indian Penal Code, 1860 registered at Police Station - City Panipat.

(2.) Learned counsel for the petitioner contends that the petitioner has falsely been implicated in the case, whereas he has not played any role. There are three incidents as per allegations in the complaint, but the allegation against the petitioner is in respect of only one incident/transaction. Name of the petitioner is mentioned in single transaction only as an attesting witness. Mere attesting a document relating to transaction does not constitute any criminal liability. Learned counsel also submits that the petitioner has no concern with the alleged commission of offence. The dispute is of civil nature but the criminal shape has been given. It is not a case of forgery. The allegations are of impersonation and not of forgery. Learned counsel also submits that the investigation has been completed and petitioner is not required for further investigation.

(3.) Heard learned counsel for the petitioner and have gone through the FIR and other documents available on the file.