Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 187, dated 06.12.2010, under Sections 420, 465, 467, 468, 471, 120B IPC, registered at Police Station Dakha, District Ludhiana.
(2.) THE allegation against the Petitioner is that he has wrongly verified the address of Jaswinder Singh thereby helping him to get the second passport by playing fraud on the department. Learned Counsel for the Petitioner has vehemently argued that under the provision of the Passport Act or any rules and regulations, Sarpanch is not supposed to give any report and passport is issued after calling the report from the local police, as well as, from the Intelligence Unit. Learned Counsel for the Petitioner has further stated that wrong report was submitted by Head Constable of the police and Petitioner is being implicated to save the police official, who has given false and wrong report.
(3.) CONSIDERING totality of the facts and circumstances of the case, present petition is allowed. Order dated 24.12.2010 is made absolute, subject to the limitations provided under Section 438(2) of the Code. Petitioner -accused shall participate in the investigation as and when he is required.;