NARENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 438 read with Section 482 Cr.P.C. for grant of anticipatory bail to petitioner-Narender Kumar in case FIR No.855 dated 15.08.2017 registered under Sections 406, 420, 506 IPC and Sections 467, 468 and 471 IPC added later on at Police Station Sadar Karnal, District Karnal.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case by the complainant whereas he was not involved in commission of offence. There was dispute of money transaction between the petitioner and complainant and by keeping that grudge in mind, the petitioner has been implicated in the case. Learned counsel further submits that a compromise was arrived at between the parties as an affidavit was given by the complainant stating that he had no grouse against the petitioner as money had been received by him. Learned counsel also submits that a petition for quashing of FIR on the basis of compromise has been filed. The petitioner is ready to join investigation and nothing is to be recovered from him.

(3.) Learned State counsel has opposed the submissions made by learned counsel for the petitioner on the ground that specific allegations are there against the petitioner. The amount has been returned by the petitioner to the complainant, which shows that the petitioner has admitted that money was accepted by him. Learned State counsel also submits that serious allegations are there against the petitioner as a forged and fictitious appointment letter was given to the complainant after accepting huge money from the complainant on the pretext that the complainant was to be appointed against some post. The petitioner has not cooperated in the investigation as in spite of giving many opportunities as neither the amount nor the rubber stamp used by the petitioner was recovered. Even the petitioner did not respond to the queries put to him by the Investigating Officer as to how the stamp of Haryana Staff Selection Commission, Panchkula was procured and used by forging the signatures of the concerned authority to show that the appointment letter was infact issued by the Commission. The documents have been sent to the Forensic Laboratory for comparison of the signatures and the custodial interrogation of the petitioner is required for recovery of the amount and to know as to from where the stamp was procured/purchased/prepared.