OM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is the Ex-Sarpanch. An FIR has been registered against him under Sections 406, 409, 420, 467, 468 and 471 of Indian Penal Code. The FIR has been registered on April 10, 2002.

(2.) THE allegations contained in the FIR reveal that the aforesaid allegations pertain to the years 1995 to 2000 when the petitioner was working as a Sarpanch.