Punjab-Haryana High Court
Karambir vs State Of Haryana on 14 July, 2017
Author: Ramendra Jain
Bench: Ramendra Jain
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CRM-M-15046 of 2017
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-15046 of 2017
Date of Decision: 14.07.2017
Karambir
....Petitioner
Versus
State of Haryana
....Respondent
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Mr. Jitender Dhanda, Advocate,
for Mr. S.S. Dinarpur, Advocate, for the petitioner.
Mr. Surender Singh, AAG, Haryana.
RAMENDRA JAIN, J. (ORAL)
In the instant petition under Section 438 of the Code of Criminal Procedure prayer has been made for grant of anticipatory bail to the petitioner in a case arising out of FIR No.376 dated 26.10.2016 under Sections 406, 420, 467, 468, 471, 120-B IPC registered at Police Station Madhuban, District Karnal.
Heard.
The allegations against the petitioner are that on the basis of forged and fabricated matriculation certificate, he joined Haryana Police as Constable and served for long 26 years. Thereafter, due to apprehension of exposure of his forgery, he obtained voluntary retirement on 30.09.2014. In this, way the petitioner has committed cheating, forgery and fraud with the Haryana Government.
Since there are serious allegations against the petitioner, therefore, no ground for grant of anticipatory bail is made out.
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At this stage, learned counsel for the petitioner prays that in case of surrender by the petitioner, the trial Court may be directed to decide his bail application expeditiously.
Ordered accordingly.
(RAMENDRA JAIN)
July 14, 2017 JUDGE
R.S.
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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