BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the above mentioned six petitions wherein petitioners Balbir Singh, Rajinder Thakur, Satnam Singh @ Sattu, Balvinder Singh, Munish Kumar @ Manish Kumar @ Mani and Tilak Raj, seek grant of regular bail in a case registered vide FIR No. 50, dtd. 30/1/2022, Police Station Sadar Fatehabad, District Fatehabad, under Ss. 120-B, 198, 420, 467, 468, 471, 474 of IPC and Sec. 12(1)B of Passport Act, 1967.

(2.) Status report by way of affidavit of Sh. Ajaib Singh, Deputy Superintendent of Police, Fatehabad has been filed in CRM-M-22816-2022. The same is taken on record.

(3.) The case of the prosecution is that one Ravi Kumar @ Nonu @ Nona had been arrested by the police of Jammu and Kashmir and during his interrogation he disclosed to Jammu and Kashmir Police that he had prepared the Passport by assigning himself a fictitious name Karan Kumar s/o Surinder Kumar and by showing himself to be a resident of village Aherwan, Tehsil Ratia, District Fatehabad and that the said Passport had been got issued from the Passport Office at Chandigarh. Upon receiving the said information, the FIR in question was lodged and upon making inquiries, it transpired that at the time of issuance of Passport in the name of Karan Kumar, a detailed verification had been sent to Security Branch and that said Karan Kumar had been identified by Satnam Singh and Harmanpreet. Pursuant to collecting the said information Satnam Singh was arrested by the police. It is the case of prosecution that Harmanpreet could not be arrested and was ultimately declared a 'Proclaimed Offender'. It was found that the addresses furnished by the said Karan Kumar and also by the person who had verified were found to be incorrect. During the course of interrogation of Satnam Singh, he disclosed that he was helped by Manish and Mandeep for procuring bogus documents. It is further the case of prosecution that the aforesaid persons had furnished documents like PAN Card, detailed mark-sheet card etc., some of which were also found to be forged. It is further the case of prosecution that upon interrogation of Munish he disclosed the name of Tilak Raj who was found to be Data Operator in the Passport Office and whose help accused had sought. Tilak Raj in his disclosure statement named Balwinder as an accused stating that said Balwinder had prepared fake detailed mark-sheet in respect of Karan in whose favour the Passport in question had been issued. Balwinder further stated that he had procured the said certificate from Balbir and upon arrest of Balbir, he further nominated Rajinder Thakur from whom the bogus detailed mark-sheet had been procured. The aforesaid accused were arrested between 30/1/2022 and 7/2/2022 and have been in custody ever since the said date.