GOPI CHAND CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.644 dtd. 24/10/2020 registered for the offences punishable under Ss. 406, 409, 419, 420, 465, 467, 468, 471 and 120-B of IPC at Police Station City Sirsa, District Sirsa.

(2.) As per the contents of the FIR it has been alleged as under:-

(3.) The FIR relates to allowing refund on the basis of forged and fabricated documents.