SIYA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Siya Ram and Surender, the petitioners have brought the above mentioned two petitions seeking regular bail in a case registered by way of FIR No. 311 dated 09.05.2011 at Police Station City Gurgaon, District Gurgaon, for an offence punishable under sections 420, 467, 468, 471 and 120-B IPC.

(2.) It is a case where entries in the revenue record about some land belonging to Gram Panchayat, Nathupur have been altered by the revenue officials. Siya Ram, the petitioner is a Patwari, who is claimed to have altered the entries in favour of Paras Ram and others, sons of Sri Ram residents of village Nathupur for his personal benefit as well as for causing unlawful gain to the aforesaid Paras Ram and others.

(3.) While Siya Ram is said to have altered the entries in the revenue record, Surender , a son of Paras Ram is alleged to have obtained a copy of jamabandi of the said land with altered entries and that he had been collecting rent of some structures raised on the same.