S.S. Saron, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE Petitioner seeks pre -arrest bail in a case registered against him on 3.4.2009 for the offences under Sections 420, 423, 419 and 120 -B IPC. The FIR in the case has been registered on the basis of application submitted by Jagtar Singh and Jagmail Singh (Respondents No. 2 and 3). Jagtar Singh and Jagmail Singh (Respondents No. 2 and 3) have a dispute with their brother Balbir Singh (Respondent No. 4). The Petitioner signed as a witness to the sale deed dated 30.10.2007 which was executed by Balbir Singh (Respondent No. 4). He signed the said sale deed by representing himself as a Panch whereas he was not a Panch at the time of the execution of the sale deed on 30.10.2007. Jagtar Singh and Jagmail Singh (Respondents No. 2 and 3) in respect of the aforesaid sale deed had also filed a civil suit the plaint of which is Annexure -P.3 in which they did not get an interim stay. According to the learned Counsel for the Petitioner the present FIR has been lodged only to put pressure on the Petitioner. It is submitted that proceedings in the trial of the present case before the trial Court have been stayed by this Court vide order dated 7.1.2011 (Annexure -P.6) on a petition filed by Balbir Singh (Respondent No. 4 herein).
(3.) IN response, learned Counsel for the State has submitted that the Petitioner has joined the investigation, however, the identity card of his being a Panch is to be recovered.;