ASHOK KUMAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of both the aforementioned petitions filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no. 12 dated 11.11.2011, under Sections 420/465/ 467/468/471/472/120B IPC, registered at police station Punjab State Crime PS, SAS Nagar, District Crime Wing.

(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, Mohali dismissing bail applications filed on behalf of the petitioners.

(3.) It has been contended by learned counsel for petitioner-Ashok Kumar Sharma that there is no allegation that petitioner has received any amount or that he had issued any fake appointment letter. It is further contended that he is being implicated in this case on the plea that he used to impart training to persons to whom fake appointment letters were issued by co-accused, Palwinder Singh and that he has been continuing in custody since 13.11.2011.