CHANCHAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CHANCHAL Singh petitioner has filed an application under section 439(2) of the Code of Criminal Procedure seeking cancellation of the anticipatory bail allowed by the Additional Sessions Judge, Hoshiarpur as per Annexure P-1 dated March 16, 1999 in FIR No. 39 dated 9.3.1999 under Sections 465/468/471/120-B IPC to the respondents No. 2 to 13.

(2.) BRIEF facts of the case are as under : The Hoshiarpur Express Transport Company Ltd. a registered company is running the business of carrying passangers on payment. It was registered in the year 1937. Manjit Singh Lalli is the General Manager and Gurbachan Singh is the Chairman while other applicants are its Directors. The present case was registered against Manjit Singh Lalli and others for the transfer of 1912 shares illegally on the statement of Chanchal Singh who is a share holder of the Hoshiarpur Express Transport Company Limited having 2135 shares. It is alleged that his signatures have been forged by the Directors in connivance with Surinder Singh and Jaswinder Kaur. No payment whatsoever was made to him by Surinder Singh and Jaswinder Kaur.

(3.) THE case of the petitioner set out in the application in hand is that there are specific and serious allegations in the FIR. The signatures of the petitioner have been forged by the Directors i.e. respondents No. 2 to 13 in connivance with Surinder Singh and Jaswinder Kaur. No payment was made to the petitioner for the transfer of the shares, therefore, considering the nature of the offence being serious, they were not entitled to concession of anticipatory bail. Thus, the bail order may be cancelled.