- (1.) PETITIONER Mohinder Pal alias Jangi Ram, apprehending his arrest in a non-bailable offence in case FIR No. 196 dated 9.9.2006 registered under Sections 420/465/467/468/471 IPC, at Police Station Sadar, Phagwara, has filed this petition under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail. I have heard counsel for the petitioner and gone through the contents of the FIR as well as the order dated 28.9.2006, passed by Additional Sessions Judge, Kapurthala, whereby bail application of the petitioner has been dismissed. In this case, the petitioner is alleged to have obtained two passports in two different names by manipulating and forging the ration cards. In view of the nature of allegations, I am not inclined to grant the discretionary relief of anticipatory bail to the petitioner. Dismissed.;