RAJBALA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Additional Government Advocate for the State.

(2.) This anticipatory bail application (under Sec. 438 Cr.P.C.) has been moved seeking bail in Case Crime No.0350 of 2022, under Sec. 420, 120-B, 467, 468 IPC, P.S. Chhaprauli, District Baghpat, during the pendency of application.

(3.) As per the prosecution case as mentioned in the FIR lodged by the police that the police went to Village Nangal, P.S. Chhaprauli for investigation on the application given by one Mr Yognder Singh son of Bakhtawar and Yogendra Singh son of Malook Singh, residents of Village Nangal, P.S. Chhaprauli, District Baghpat, who were of the same village. It is alleged that the police informed to the applicant Yogendra Singh, about the application given by Yogendra Singh to higher authorities, then the applicant Yogendra Singh told that he does not have any information about the said complaint/application nor he had given any such complaint. It is further alleged that on thorough interrogation, the applicant Yogendra told that about 01 year ago, one Sharanveer son of Harkhayal, resident of his village, along with 04 other persons came to his house in a white Colored Scorpio car and the four persons along with him were from village Tikri, police station Doghat. The four said persons narrated him the involvement of applicant (Rajbala) in the Paramveer Tugana murder case and asked him to give an affidavit that at the time of Paramveer murder case that happened in Village Kurdi there was no woman present at the scene of incident as by giving such an affidavit, life of applicant (rajbala) will be saved from the said murder case and saying this all the four persons left his house. It is further alleged that to get this affidavit signed, after three days, the said Sharanveer son of Harkhyal took the applicant Yogendra along with another friend of his village namely, Yogendra son of Bakhtawar to Meerut in a vehicle and there got a blank paper signed. It is further alleged that after some time, it came to light that Sharanveer and others had given a fake affidavit in their name to higher authorities, regarding which neither he had any information nor know the contents of the letter and further the same was not written by them. It is further alleged that marriage of sister of Sharanveer son of Harkhayal, resident of his village, is solemnized in Village Tikri and she used to go at the house of applicant (Rajbala). It is therefore, alleged that the police after investigation found that the said letter was forged and signed fraudulently in which the role of Sharanveer son of Harkhayal, and four other unknown persons has been found suspicious and further an attempt has been made to influence the investigation of Case Crime No. 212 of 2020, under Ss. 147/148/149/34/307/302/506/120B IPC, in which the applicant was accused, therefore the present case has been lodged under Ss. 420/120B/467/468 IPC.