SANGAT RAM SON OF SHRI KAILA RAM, PERMANENT RESIDENT OF VILLAGE BARA BHOIN, P.O. BHUNTER, TEHSIL AND DISTRICT KULLU, H.P. 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. 53 of 2010 dated 26.6.2010 registered at Police Station, Ani, under Sections 420, 467, 471, 120 -B IPC and Section 13 of the Prevention of Corruption Act.

(2.) IT has been stated that the FIR has been registered on the written complaint of Khem Raj. The petitioner is apprehending his arrest in view of the registration of the above case. It has been stated that the petitioner has not committed any offence. The petitioner was posted as Block Development Officer, Ani and while being posted so, an inquiry into alleged bungling of works by the office bearers of the Gram Panchayat, Fanoti was marked to the petitioner, who held a cursory inquiry on the spot and submitted the physical and factual position as it existed on the spot with respect to different development works carried out by the Gram Panchayat under various schemes.

(3.) THE status report has been filed. It has been stated that the case has been registered under Section 156(3) Cr.P.C. in pursuance of order of the learned Judicial Magistrate 1st Class, Ani. The contents of the complaint have been reproduced in status report and petitioner has been named accused No. 7 in the complaint. The allegations in the complaint are that accused No. 1 to 5 have enrolled seven persons as labourers simultaneously in two different muster -rolls for execution of two different works by preparing and fabricating a false record.