LILA DHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRIMINAL Misc. Nos. 3190-M, 3799-M, 3251-M and 9241-M all of 1989, shall be disposed of through a common order as there arise out of the same first information report sought to be quashed by all these petitioners under the provisions of Section 482 of the Code of Criminal Procedure, 1973, inter alia, on the ground of 8/9 years delay in lodging the first information report for the commission of the alleged offices by these petitioners.

(2.) THE impugned first information report Annexure P-1 in Criminal Misc No. 3190-M of 1989, lodged by Sh. Satya Pal, Advocate, Fetehabad reads as under :-

(3.) IN the case of Lila Dhar petitioner, it is stated in Annexure R-1 to the return that he remained Law Student in the Jaipur University as a regular student and got bogus experience certificate form M/s Mutual Steel Ball and Company India, Jaipur from 1.6.1977 to 31.8.1980 as Purchase Executive Officer. The respondents also imbibed the report of Vigilance Bureau as Part of the return. It is further stated that Surinder Kumar, Proprietor of M/s Durga Rice and General Mills, Pipli Road, Kurukshetra had not been able to produce any Salary Register. Attendance Register or any accounts such as the returns submitted to the Income Tax, Sales Tax Departments or the records submitted to the E.S.I. Scheme authorities about Dharam Pal Jangra petitioner having worked as such. On the other hand, Surinder Kumar petitioner admitted that he had been forced to issue the said certificate by the officials of the Civil Supplies Department.