RAMAN CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered vide FIR No.25, dtd. 23/1/2020 at Police Station Rai, District Sonipat, under Ss. 419, 420, 467, 468, 471, 120-B of Indian Penal Code Sec 12 of Passport Act, 1976 and Sec. 7 of Prevention of Corruption Act, 1988.

(2.) The allegations, in nutshell, are that one Raju @ Raj Kumar had been able to get a passport issued i.e. passport bearing No.T5136322 on the basis of forged and fabricated documents in the name of Gurveer Singh son of Balwant Singh. It is alleged that the said forged and fabricated documents were verified by the police officials i.e. Constable Rajender and MHC Sukhwant Singh to be the genuine documents, who as a matter of fact were conniving with the other accused and had incorrectly verified the said documents to be correct. It is further the case of prosecution that initially only Raju @ Raj Kumar was named in the FIR. Upon arrest of Raju @ Raju Kumar, he disclosed the name of Rajender to be the accused. Upon arrest of Rajender, he suffered a disclosure statement nominating Raman Chaudhary (petitioner) and Sukhwant Singh also as accused. When the petitioner came to be arrested, he disclosed that he used to prepare fake Aadhar Cards by editing the photographs with the help of his laptop and also prepared fake matriculation certificates and had prepared the matriculation certificate of Raju @ Raj Kumar in the name of Gurveer Singh with the help of his laptop.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case on the basis of disclosure statements, which would hardly carry any evidentiary value. It has further been submitted that since co-accused Rajender and Sukhwant Singh have already been granted bail vide common order dtd. 12/7/2022 passed in CRM-M-2520-2022, the petitioner also deserves the same relief on grounds of parity.