SONU 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.251 of 3/7/2022, registered at Police Station Bilaspur, District Yamuna Nagar, whereins offences constituted, under Ss. 120-B, 419, 420, 467, 468, 471 of IPC, are embodied.

(2.) Co-accused Monu Ram was allotted Roll No.1749521229, by the recruiting agency, for his taking examination for recruitment to the post of 'FCI CAT-4 Watchman' at Ganpati Convent School, Bilaspur. However, Monu Ram did not take the examination, but permitted his brother Deepak Kumar to take the examinations in his place, and, the above was done through co-accused Deepak Kumar forging the above roll numbers, and, also the admit card of Monu Ram, who was otherwise entitled to participate in the relevant examination.

(3.) Be that as it may, since the attempt of Deepak Kumar to take the examination in place of the present bail petitioner, did not succeed, as he was arrested, at the crime site, and, also the examination sheets were seized, at the crime site. Therefore, in the wake of the above, this Court does not deem it fit, and, appropriate to order for the custodial interrogation of the present bail petitioner.