JUDGEMENT
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(1.)Status report filed and is taken on record.
(2.)As per status report, allegations against the petitioner are that he was running a Document Centre, in which a
photocopier was installed. Investigation reveals that prints used
to be prepared in this Document Centre. However, whether the
petitioner was aware of forged documents being printed in the
Document Centre, is an important question before the bail
petition is finally decided.
(3.)Apprehending his imminent arrest on being arraigned as an accused in FIR No. 02/2020, dated 12. 02. 2020, registered under
Sections 120B , 403 , 409 , 467 and 471 of the Indian Penal Code,
1860 ( IPC ) in the file of Police Station SV& ACB Una, District Una, HP, disclosing non-bailable offences, has come up under Section 438
Cr. PC, seeking anticipatory bail.
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