SWARN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 60 dated 24.05.2019, registered under Sections 420, 465, 467, 471, 120-B of the IPC at Police Station Chamkaur Sahib, District Rupnagar.

(2.) Brief facts of the case are that the present FIR was got registered by one Harjinder Singh Bhangu with the allegations that he is the holder of Aadhar Card bearing No. xxxx xxxx 7178 and later on, he came to know about the existence of an Aadhar Card bearing No. xxxx xxxx 1041, which was prepared with the complete address of the complainant, however, there was the photograph of some other person on it. The police, thereafter, registered the FIR and during investigation, it is found that the aforesaid Aadhar Card bears the photograph of co-accused Balwinder Singh and the same was used for the purpose of executing the fake sale deeds of Pearl Group in the States of Madhya Pradesh and Tamilnadu.

(3.) Learned counsel for the petitioner has argued that there is no direct allegation against the petitioner as the name of the petitioner surfaced on the disclosure of co-accused Balwinder Singh, who was initially joined investigation by the police.