Billoo vs State of Haryana

Inderjit Singh, J.—Petitioner Billoo has preferred the instant petition u/s 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 473, dated 18.06.2013, registered at Police Station Civil Lines, Karnal, under Sections 420, 467, 468, 471 and 120-B IPC. Learned counsel for the petitioner contended that the petitioner has been falsely implicated in the said FIR. He has not filed any forged certificate in any proceedings and no FIR can be registered against him. The trial Court has not made any inquiry u/s 340 Cr.P.C. Learned counsel for the petitioner also cited Pritish Vs. State of Maharashtra and Others, Pritish versus State of Maharashtra.

From the record, I find that as per allegations, the petitioner has forged middle standard certificate which, on verification, was found false. There was already litigation between the petitioner and the complainant regarding ''lamberdari'' where the said certificate has been produced. The concerned school, after verification, has reported that no certificate has ever been issued by it.

Keeping in view the facts and circumstances of the present case and the nature and gravity of the offence, I do not find any ground to grant the benefit of anticipatory bail to the petitioner. He is required for custodial interrogation. The law, cited by the learned counsel for the petitioner, having distinguished facts, will not apply in the present case. Therefore, without expressing any opinion on merits of the case, the instant petition stands dismissed.