Punjab-Haryana High Court
Ravi Chauhan vs State Of Haryana on 15 May, 2009
Author: K. C. Puri
Bench: K. C. Puri
In the High Court of Punjab and Haryana at Chandigarh.
CRM No. M-12486 of 2009
Decided on:- 15.05.2009
Ravi Chauhan ......Petitioner
Versus
State of Haryana .......Respondent
Coram Hon'ble Mr. Justice K. C. Puri Present Mr.Rajbir Shekhawat, Advocate for the petitioner.
Mr. A. K. Jindal, AAG, Haryana.
K. C. Puri, J.(Oral ) Petitioner Ravi Chauhan has applied for grant of anticipatory bail in case FIR No.52 dated 7.3.2009, under Sections 419, 420 IPC, Police Station Baldev Nagar, Ambala.
As per allegations of the prosecution, there was physical test for the post of Inspector by Haryana Staff Selection Commission. It is alleged that Sanjeev Kumar son of Phool Singh, resident of H. No.486, Ward No. 25, West Ram Nagar, Sonepat had appeared as Ravi Chauhan.
The petitioner has tried to commit fraud upon the Haryana Stafff Selection Board.
Gravity of offence does not make out a case for grant of anticipatory bail.
Therefore, the bail application stands dismissed.
May 15, 2009 ( K.C. Puri ) Mamta Judge