(1.) Vide this common CRM-M No.7748 of 2019 titled Dr. Joginder Kapoor and another Vs. State of Haryana and another and CRM-M No.21529 of 2019 titled Surender Vs. State of Haryana and another are being disposed of. Both the petitions have arisen from the same FIR, therefore, the facts are being noticed from CRM-M No.7748 of 2019.
(2.) Both the petitions have arisen from common FIR No.0005 dated 04.02.2019 registered under Sections 120-B , 197 , 198 , 420 IPC and Sections 13(2) and 13(1)(d) of Prevention of Corruption Act at Police Station SVB, Hisar, District State Vigilance Bureau, Hisar, therefore, the facts are being noticed from CRM-M No.7748 of 2019.
(3.) Petitioners prayed for quashing of aforesaid FIR on the ground that on same set of allegations, initially one private complaint was filed by Om Parkash son of Nihal Singh, resident of village Sherpura, Tehsil Siwani, District Bhiwani against the petitioners in the context of disability certificate of Surender who was appointed as J.B.T. Teacher. The aforesaid complaint was filed with the following grounds:-
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