PADAM PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PADAM Pal has filed this petition for anticipatory bail in case FIR No. 41 dated 21.4.2009, under sections 420, 465, 468, 471, 120-B IPC, Police Station Sherpur, District Barnala. I have heard learned counsel for the parties and perused the case file.

(2.) IT is very unfortunate case in which complainant Maya Wanti is grand-mother of the petitioner and mother of co-accused Ravinder Kumar Paul. The allegation is that the complainant had executed power of attorney in favour of her husband Prem Ditt Pal but the petitioner and his father forged power of attorney on behalf of complainant in favour of petitioner's father who on the basis of forged power of attorney sold the Criminal Misc. No. M-20168 of 2009 -2- complainant's property and the sale consideration was deposited in the bank account of the petitioner.