ROSHAN LAL @ BILLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this petition, the petitioner seeks the concession of 'anticipatory bail', upon FIR no.59 having been registered at Police Station Bhikhiwind, on 27.06.2019, alleging therein the commission of offences punishable under Sections 420 , 489 , 473 of the IPC.

(2.) The background to the case is that upon two appeals against the Award of the learned Motor Accident Claims Tribunal, Amritsar, having been filed by the petitioner herein, with the said appeals bearing FAO nos.2437 of 2007 and 2438 of 2007, a finding was recorded by this court (coordinate Bench) as follows:-

(3.) Thereafter, while dismissing the appeals, a direction was issued to the SSP, Tarn Taran, to look into the affidavit of the DSP, Valtoha, as also the reports submitted by the said officer to the court, with action as was required to be taken against the appellants, including by registering an FIR in accordance with law, to be taken.