RANJIT SANDAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr. MP(M) No.1006 of 2011 and Cr. MP(M) No.1008, both having arisen out of FIR No. 216 of 2011 dated 4.12.2011 under Sections 420, 467, 468, 471 & 120B, IPC, registered at Police Station, Jawalamukhi. Both the petitions have been filed under Section 438 Cr.P.C. for granting bail to the petitioners.

(2.) CR . MP(M) No.1006 of 2011 has been filed by Ranjit Sandal and Kuldeep Kumar brothers and Cr. MP(M) No. 1008 of 2011 has been filed by Anita wife of Kuldeep Kumar. It has been stated in the bail applications that one Sanjiv Arri resident of Ferozpur (Punjab) assured unemployed youths for employment in Assam Rifles. In pursuance of assurance given by Sanjiv Arri some youths of District Kangra were duped by him and he collected money from different people. It has been stated that Ranjit Sandal was also induced by Sanjiv Arri and he also paid Rs. 1,50,000/ -. It has been stated that petitioner Anita is a social worker, Ranjit got registered an FIR in Police Station, Dehra against Sanjiv Arri.

(3.) THE status report has been filed in Cr. MP(M) No.1006 of 2011. It has been stated that on 4.12.2011 Pankaj Kumar submitted a written application to Incharge Police Station, Jawalamukhi stating that Kuldeep Kumar assured him and his brother Ajay Kumar for employment in Assam Rifles. In March, 2011 he and his brother paid Rs. 3 lacs each to Kuldeep Kumar in presence of Anita, Ranjit Sandal and his wife. Some other persons were also present at that time. They were assured that they would be given employment in Health Department in Assam Rifles. They have retained their original 10+2 certificates. They were told on telephone that they were to appear for medical at Guwahati and their railway reservation had also been done from Delhi to Guwahati on payment of Rs. 10,000/ - each. There were other 20 -25 boys in the bogies who were asked to report at Guwahati for medical examination. All of them were taken in some hotel in Guwahati. They were medically examined. They were told that they would receive call letters next month. They gave them call letters and told them that they should join only when they were asked to join by them, but till date they have not been allowed to join. They suspected that all of them have duped the youths by giving forged call letters. It has been stated that said persons have duped several persons in the area. On this, case has been registered.