DR BALJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of Criminal Misc. Nos. 6479 -M and 6535 -M of 1986.

(2.) THE respective petitioner in each case is a medical expert. In a medico -legal case each of them gave his respective opinion. Both of them have been cited as prosecution witness in that case and are expected to make statements before a criminal Court. Now in the instant First Information Report, allegations have been made against the petitioners for having changed the record of the afore -referred medico -legal case and thereby having committed offences of forgery etc. as mentioned in the heading of one of the petitions.

(3.) IT is plain that the two petitioners have to put in appearance as witnesses in a Court of law to support their medical opinions and in all likelihood they would be examined and cross -examined regarding the alleged commission of forgery etc. pertaining to the documents prepared by them. In this situation to arrest them now in the instant case would not be fair all the more when the dice is already heavily loaded against them on their prospect to appear as prosecution witnesses. In this view of the matter, it is ordered that each petitioner when arrested shall be released on bail by the officer arresting him to his satisfaction. The petitioners, of course, shall participate in the investigation as and when required. In these terms, these petitions are allowed. Petition allowed.