- (1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail to him in case FIR No.24 dated 20.1.2012 under Sections 420,467,468,471,448,511,120-B of the Indian Penal Code (for short'IPC') at Police Station SGM Nagar, Faridabad, District Faridabad Haryana.
(2.) At the time of issuance of notice of motion, the following order was passed:- "Anil Kumar-petitioner has filed the present petition under Section 438 Cr.P.C. for grant of benefit of anticipatory bail in FIR No.24 dated 20.01.2012 under Sections 420, 467, 468, 471, 448, 511, 12-B IPC registered at Police Station SGM Nagar, Faridabad, District Faridabad. As per the version of the complainant, the allegations pertains to forging of a power of attorney as also the sale deed regarding a plot measuring 233 sq. yards in Faridabad. Counsel for the petitioner contends that the name of the petitioner does not even figure in the FIR. The main accused against whom the allegations pertains to forging and fabrication is raised, is one Mahavir Singh and the name of the petitioner has been dragged in, on account of a disclosure statement suffered by Mahavir Singh. Counsel further submits that Mahavir Singh had even disclosed the name of one Parmod, who had already been granted pre-arrest bail in Criminal Miscellaneous No.M- 12384 of 2012. Notice of motion for 13.08.2012. Ms. Tanisha Peshawaria, Deputy Advocate General Haryana accepts notice on behalf of State of Haryana. Copy of the petition be supplied to her during the course of the day. In the event of arrest, the petitioner shall be released on bail to the satisfaction of Arresting/Investigation Officer. Petitioner shall appear before the Investigation Officer as and when called upon by the Investigation Officer and shall bound by all the conditions contained under Section 438 (2) Cr.P.C."
(3.) Learned State counsel, who is assisted by ASI Trivohan Narain has submitted that although the petitioner has joined the investigation but he is required for custodial interrogation. Petitioner was involved in two other cases of similar nature and recovery of fake stamps were to be effected from him.;