GURMEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered against him vide FIR No. 69 dtd. 28/1/2022 at Police Station 32-33, Karnal, under Ss. 420, 467, 468, 471, 120-B, 201 IPC, Ss. 7, 7A, 8 and 13 of the Prevention of Corruption Act, 1988 and Sec. 12 of the Passport Act, 1967.

(2.) The allegations, in nutshell, are that the accused had been facilitating issuance of passports to various persons on the basis of forged documents. The petitioner is stated to be one such person to whom passport had been issued on the basis of fake 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 to petitioner after following due procedure including verification by the police. It has also been submitted that the petitioner came to be nominated in the instant FIR on account of the disclosure statement suffered by co-accused.