DR. RAJ KUMAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Criminal Procedure Code, 1973 for grant of anticipatory bail in FIR No.103, dated 13.08.2015, under Sections 420, 467, 468 and 471 of the Indian Penal Code, 1860, registered at Police Station Urban Estate, District Patiala.

(2.) Prosecution story, in brief, is that the petitioner had used forged/bogus sports certificates to enable him to get the job of Lecturer in Punjab Government in the year 1991 and then in Director, Physical Education & Sports, Punjabi University, Patiala in the year 2004.

(3.) Learned Senior counsel for the petitioner has submitted that the petitioner has been falsely involved in this case by the complainant. In-fact, no benefit was given to the petitioner qua the certificates in question. During investigation, petitioner was found innocent. Learned Senior counsel has placed reliance on inquiry report, Annexure P-10.