VIJAY KUMAR GOYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 438 of the Code of Criminal Procedure is for grant of anticipatory bail in case bearing FIR No. 83 dated 28.03.2017 (Annexure P/1) under Sections 466, 467, 468, 469, 471, 472, 420 and 120-B Penal Code registered at Police Station Daba, Ludhiana.

(2.) The matter relates to forging of order of Honourable Supreme Court dated 25.02.2013, copy of which has been annexed as Annexure C/8 (Colly). For facility of reference, the said order is reproduced hereunder:-

(3.) Learned senior counsel for the petitioner mainly contended that the matter was investigated and enquired into and vide report dated 18.10.2017 (Annexure P/2) by Assistant Commissioner of Police (West) the FIR was recommended to be cancelled which was agreed upon by Additional Commissioner of Police, Ludhiana and also by Commissioner of Police, Ludhiana. During investigation of FIR No. 83 dated 28.3.2017, it was found that the petitioner was innocent, but in fact the real culprit was the complainant, namely, N.D.Sharma against whom FIR No. 194 dated 11.08.2017 was registered and after completion of investigation challan was presented before the Court of competent jurisdiction.