RAJESH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 438 Cr.P.C. for pre-arrest bail has been filed by the petitioner Rajesh Sharma, aged about 24 years, resident of village Gwalra, Israna, Panipat, an accused in FIR No.0336 dated 9.11.2020, under Sections 420, 465 and 506 IPC, registered with

(2.) Briefly stated, the facts of the case as per the prosecution story are that complainant Ashish son of Sh.Ramesh, resident of village Gwalra, Teshil Israna, District Panipat had submitted a written complaint to the police for initiating legal action against accused Rajesh Kumar for playing fraud by preparing false record of date of his birth as 15.7.1996 hiding his actual date of birth i.e. 2.11.1982 and forging documents in the form of 10th class mark-sheet and higher education.

(3.) Interalia, in the complaint, the complainant contended that a matter for appointment of Lambardar of village Gwalra, Tehsil Israna, District Panipat in place of Sh.Ramesh deceased father of complainant was pending before Tehsildar, Israna, who had appointed Rajesh Kumar accused as Lambardar relying upon the documents, which were forged to reflect date of birth of Rajesh Kumar as 15.7.1996, when according to record of Chowkidar, his actual date of birth is 15.7.1982; when Rajesh Kumar was admitted in Government School by his father, his date of birth was disclosed as 2.11.1982 but Rajesh Kumar produced certificate from Hindu Senior Secondary School, Vajipur, Titana showing his date of birth as 15.7.1996 to get undue benefit. On receipt of this complaint, formal FIR was recorded.