CHETAN OBEROI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 of Code of Criminal Procedure in FIR No.18 dated 23.01.2011 under Sections 420, 467, 468, 471, 120-B of Indian Penal Code, registered at Police Station Pehowa, District Kurukshetra.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Kurukshetra dismissing bail application filed on behalf of the petitioner.

(3.) Brief allegations against the petitioner-accused are that he in connivance with co-accused including his father got issued a death certificate of his father, whereas his father is alive and is living in United States of America (for short 'USA'). Further allegations are that he disclosed during investigation that he got prepared the said false death certificate of his father just to get the amount of Rs.50,00,000/- of insurance policy which was taken by his father in USA and that said false death certificate was sent by him to USA to the insurance company.