DINESH CHANDRA MITTAL Vs. STATE OF M P

JUDGEMENT

(1.) This petition has been preferred under Section 482 of Cr.P.C for quashment of the charge framed under Sections 420, 467, 468, 120- B(1) and 419 of IPC, against the petitioner vide order dated 10.02.2009, passed in Criminal Revision No.15/2009.

(2.) The brief facts of the petition are that in pursuance of the order dated 31.01.2007 passed by Sessions Judge, Gwalior in Case No.122/2007 Girja Shanker @ Lalan Soni, was granted bail of two sureties of Rs.25,000/- each. Ramsevak S/o Jagmohan and Sevaram S/o Devlal have filed their surety bail papers. When the Court inquired from the sureties, they told different addresses and also submitted that they do not know the accused and they also informed that the BhuAdhikar Pustika on the basis of which they are submitting their bail bonds do not belong to them. One surety has disclosed his real name as Rajendra S/o Kuwarpal and disclosed that Bhu-Adikar Pustika bearing No.270228 has been given by some Dubey Advocate and he has instructed him that he should tell his name as Ram Sevak. Another surety Sevaram disclosed his real name as Gajendra Singh S/o Babulal. He also disclosed that Dubey Advocate has given him Bhu-Adhikar Pustika and also asked him to give the surety in the name of Sevaram S/o Devlal. Thus, the sureties have admitted that they have submitted forged bail bonds before the Court. The complaint to this effect has been sent to the Police Station, Inderganj for taking action.

(3.) During investigation Bhu-Adhikar Pustika was seized and inquiry was conducted and on inquiry it was found that Advocate Dinesh Chand Mittal has identified the sureties' affidavits.