A P SODHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has preferred this crl. Revision petition against the judgment dated 24.02.2016 passed by the Sessions Judge, Rewari vide which judgment passed by the trial Court was set aside and case was remanded to the trial Court for retrial.

(2.) Petitioner was prosecuted in case bearing FIR No.13 dated 01.03.2016 registered under Sections 420/467/468/471/ 120B IPC at Police Station State Vigilance Bureau, Gurgaon with the allegations that the written complaint was moved by State Vigilance Bureau, Gurgaon that Om Parkash son of Suraj Bhan resident of village Jainabad, District Rewari has obtained a job of Gardener in Forest Department, Rohtak by submitting forged handicap certificate. Similarly accused Om Parkash son of Kanwar Singh has obtained the job of Gardener in the said Department by submitting forged handicap certificate showing himself to be 85% disabled and forged school leaving certificate. Co-accused Naresh Kumar has also submitted the forged handicap certificate allegedly issued by the Civil Hospital, Rewari showing him to be 80% disabled, however no such certificate was issued by the Civil Hospital, Rewari. During investigation, it was found that the petitioner has issued forged certificate dated 13.04.1998 to Om Parkash son of Suraj Bhan mentioning him to be 80% disabled. The said Om Parkash was not the resident of District Panchkula, nor he was 80% disabled. The allegation against the petitioner was that he in collusion with Om Parkash son of Suraj Bhan has prepared the forged certificate.

(3.) Learned counsel for the petitioner submitted that the alleged complicity of the petitioner was only with regard to Om Parkash son of Suraj Bhan and not qua Om Parkash son of Kanwar Singh. Om Parkash was the resident of village Jainabad, District Rewari and he failed to get any disability certificate from Rewari. He contacted the petitioner, who was Medical Officer in CHC, Kalka on 104.1998.