BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is Criminal Misc. No. 29097-M of 1998 whereby Balwinder Singh, petitioner herein, is claiming anticipatory bail in case FIR No.70 dated 27.8.1998 registered under sections 419, 420, 467, 468, 471 and 120-B IPC at Police Station, Amargarh.

(2.) The prosecution case, in brief, is that the petitioner is sales-man in Eicher Agency Malerkotla along with one Darshan Singh son of Bhag Singh. Balwinder Singh got the land of Hari Singh mortgaged from him and took tractor loan and sold the tractor themselves to some one. Balwinder Singh and Darshan Singh neither paid him the amount nor gave him the tractor. As per Hari Singh, Balwinder Singh and Darshan Singh had got his thumb-impressions on blank papers at his house in village Banbhora.

(3.) During investigation, the police found that Darshan Singh and Balwinder Singh sales-man had got the thumb-impressions of Hari Singh on blank papers. They forged thumb-impressions of Teja Singh Lambardar; mortgaged the land of Hari Singh and obtained (sic) loan of Rs. 1,95,000/- from the bank and got Eicher tractor from the agency at Malerkotla and sold that tractor to some body and misappropriated the amount. During the course of investigation, Teja Singh swore affidavit that Teja Singh had not witnessed any tractor loan documents alleged to have been executed by Hari Singh and his thumb- impressions were forged as he always puts his signatures.