KULDEEP RAO Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgment shall dispose of Cr. MP(M) No. 1003 of 2011and Cr. MP(M) No.1004 of 2011 both having arisen out of FIR No. 60 of 2011 dated 24.5.2011 registered at Police Station, East, Shimla, under Sections 420, 467, 468, 471 and 472 IPC. Cr. MP(M) No. 1003 of 2011 has been filed by Kuldeep Rao and Cr. MP(M) No. 1004 of 2011 has been filed by Shivender Batish both under Section 439 Cr. P.C. Cr. MP(M) No. 1003 of 2011:

(2.) IT has been stated that the prosecution case is that petitioner along with other accused had prepared a fake judgment of the High Court of Himachal Pradesh and a case has been registered at Police Station East, Shimla on 24.5.2011. The petitioner was arrested on 25.5.2011. He moved bail application under Section 437 Cr. P.C. and was released on bail on 28.5.2011 by the Judicial Magistrate 1st Class, Court No.1, Shimla. The High Court on its own motion cancelled the bail granted to the petitioner on 28.6.2011. The petitioner surrendered to the police on 2.7.2011. The petitioner remained in judicial custody till 18.7.2011.

(3.) IT has been stated that the petitioner is innocent. He has nothing to do with the commission of offence. There is not an iota of evidence against the petitioner.