ARUN KALRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) As identical points of law and facts are involved, therefore, I propose to decide the indicated petitions, bearing CRM No. M-23339 of 2010 (for brevity "the 1 st case") filed by petitioner Arun Kalra and CRM No. M-33093 of 2010 (for short "the 2 nd case") filed by petitioner Naresh Kumar, arising out of the same impugned orders/charge sheet/case, vide this common order in order to avoid the repetition.

(2.) The epitome of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petitions and emanating from the record, is that the State of Haryana formulated an old age pension scheme. The prosecution claimed that the petitioners-accused along with their other co-accused have hatched a criminal conspiracy, cheated the government of huge amount, prepared, used the forged documents as genuine and illegally certified the wrong ages of the pensioners, including the age of Prem Devi. In the background of these allegations and in the wake of complaint of complainant Vijay Pal, the present criminal case was registered against the petitioners-accused along with their other co-accused, vide FIR No.196 dated 20.10.2008 (Annexure P3), on accusation of having committed the offences punishable under sections 420, 467, 468, 471 and 120-B IPC by the police of Police Station Ateli, District Mahendergarh.

(3.) After completion of the investigation, the police submitted the final police report (challan) against the accused to stand trial of the indicated offences.