AMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered against him vide FIR No. 63 dtd. 24/1/2022 at Police Station 32-33, Karnal, under Ss. 420, 467, 468, 471 IPC and Sec. 12 of the Passport Act (Ss. 7, 7a and 13 of the Prevention of Corruption Act, 1988 added later on).

(2.) The allegations, in nutshell, are that the petitioner had been facilitating issuance of passports to various persons on the basis of forged documents.

(3.) Learned counsel appearing on behalf of the petitioner has submitted that he has falsely been implicated in the present case and that in any case, the passport had been issued after following due procedure including verification by the police.