HARINDER SINGH SIDHU, J.
1. This is petition filed under Section 438 C.P.C. for grant of anticipatory bail in FIR No. 190 dated 26.5.2021 registered under Section 420 IPC (Sections 467, 468, 471 IPC added later on) at Police Station Naraingarh, District Ambala.
2. The allegation against petitioner who is owner of M/s J.M.S. Trading Company is that he forged E-Bill in respect of his vehicle. In place of 18 metric tonnes, he inserted 40 metric tonnes. He thereby caused loss to State exchequer by giving wrong information.
3. It is contention of learned counsel for petitioner that for carrying more weight than the permissible limit, departmental action has already been taken and he has deposited the described fine of Rs. 200000/- (Rupees two lac).
4. That may be so, but the allegation against petitioner is not only causing loss to State exchequer but committing forgery in E-Bill also. The offence is serious.
5. In view thereof, no ground to grant anticipatory bail to petitioner is made out.
6. Dismissed.
