RAGHUBIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No.113/2012, dated 12.04.2012, registered at Police Station, Nurpur, under Sections 420, 467, 468, 471, 167, 120-B IPC.

(2.) THE case of the prosecution is that petitioner was posted as Patwari, Patwar-Circle, Makrahan, Tehsil Jawali. He prepared a copy of jamabandi on 05.06.2009 and did not show entry of mortgage in the remarks column of jamabandi issued by petitioner to one Ashok Kumar. The document No.845 dated 15.06.2009 was executed with motive to cheat other co-sharers.

(3.) THE status report has been filed. It has been stated that on 12.04.2012 a complaint and order of learned Judicial Magistrate Ist Class (1), Nurpur, under Section 156(3) Cr.P.C. were received for registration of the case. The complaint has been filed by Karam Chand against petitioner and six others. It has been stated that petitioner in collusion with others executed sale deed document No.845 dated 15.06.2009 on the basis of jamabandi for the year 2004-05. The sale deed was executed by Ashok Kumar in favour of Lachhi Ram.