- (1.) The present petition filed under Section 438 Cr. P. C. is for grant of anticipatory bail to the petitioner in case FIR No. 90, dated 27.4.2012, under Sections 419, 420, 465, 467, 468, 471, 120-B IPC, registered at Police Station Focal Point, Ludhiana.
(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Ludhiana, vide which application filed on behalf of the present petitioner for anticipatory bail was dismissed. Brief allegations against petitioner-accused are that the sale deed regarding property belonging to complainant was got registered in favour of co-accused Chamkaur Singh by producing a fictitious lady as Malkiat Kaur. The matter was duly enquired into by Additional Deputy Commissioner of Police and it came during enquiry that petitioner-accused alongwith co-accused connived with each other for getting the said sale deed of the property belonging to Malkiat Kaur registered in favour of Chamkaur Singh. Petitioner is one of the attesting witnesses to the said sale deed.
(3.) It has been contended by learned counsel for the petitioner that petitioner is not in any way beneficiary of this transaction and that he only stood witness to the sale deed.;