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Judgment
5 paragraphs · 269 wordsS.S. Saron, J.—Heard counsel for the parties.
Petitioner seeks regular bail in case FIR No. 147, dated 6.11.2010 for the offences under Sections 420, 465, 468, 471 and 120-B IPC, Police Station New Baradari, Jalandhar.
The FIR in the case has been registered on the basis of information submitted by Lakhbir Singh, ASI, Economic Offences Wing, Jalandhar. According to Lakhbir singh, ASI he along with other officials on a private vehicle, near the main gate of Tehsil Complex, was patrolling in connection with the checking of bad elements. At that time a special informer informed that Pardeep Singh (Petitioner) by preparing forged papers secured bail of accused persons from different Courts. He had secured the bail of Monika wife of Rajinder Kumar, who was arrested in case FIR No. 172 dated 21.9.2008 for the offences u/s 457, 323, 427, 506 and 34 IPC on the basis forged documents (Fard Jamabandi). The informer further informed that if Pardeep Singh-Petitioner is apprehended then a large number of forged documents could be recovered. The information was credible and the FIR registered.
The Petitioner is in custody since 6.11.2010. The challan in the case has been filed and the trial in the case is likely to take time, as the prosecution is to examine 9 Pws. Only one prosecution witness has been examined so far. The Petitioner is stated to be a heart-patient. The prosecution is to established and prove its case by leading evidence.
In the circumstances, the Petitioner, on his furnishing personal bond and surety to the satisfaction of the trial Court shall be admitted to bail.