BIJENDER KUMAR JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, by filing the present petition, cast under Sec. 438 of Cr.P.C., seeks grant of anticipatory bail in case FIR No.524 of 9/12/2021, registered at Police Station Baldev Nagar, District Ambala, whereins, offences constituted, under Ss. 420, 467, 468, 471 of the IPC, are embodied.

(2.) Though, in respect of the petition FIR, this Court had admitted co-accused one Poonam to pre-arrest bail, through an order made on 9/5/2022, upon CRM-M-5848-2022, and, though prima facie, the present bail petitioner is entitled to become treated at par with the bail petitioner in petition (supra). However, the learned State counsel, and, also the learned counsel for the aggrieved victim, submit, that no parity in terms of the above order, as made by this Court, can yet be granted to the present bail petitioner.

(3.) In making the above submissions, the learned counsels further submit that the forged birth certificate, as comprised in Annexure P-6, does not carry the seals, and, signatures of the issuing authority, and, also submit that the transfer certificate obtained by the present bail petitioner, for ensuring that his daughter one Poonam, secures admission in a school, is also forged. Therefore, both contend, that the custodial interrogation of the present bail petitioner is required.