RAM LAL THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER is apprehending his arrest in FIR No. 19/2010 dated 24.1.2010 in Police Station Kumarsain under Sections 420, 467, 468 and 506 Indian Penal Code allegedly for furnishing fictitious Deposit At Call (DAC), i.e., security pledged with H.P.P.W.D, before finalizing the award.

(2.) PETITIONER is a contractor. On the aforesaid allegations he is apprehending his arrest. The documents which are alleged to have been furnished in the Department have already been taken into possession. The specimen hand writings and signatures of the Petitioner are yet to be taken.