GUMAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, seeking anticipatory bail under Sec. 438 Code of Criminal Procedure (in short 'Cr.P.C.'), in case FIR No.80 of 2022, dtd. 30/3/2022, registered in Police Station Sadar, Hamirpur, District Hamirpur, H.P., under Ss. 420, 465, 468 and 471 of the Indian Penal Code (in short 'IPC').

(2.) Fresh status report stands filed, wherein it has been stated that petitioner has joined investigation and after arresting him he was enlarged on bail by accepting his bail bonds in compliance of order dtd. 2/4/2022 passed in this petition and thereafter, his specimen signatures and handwriting have also been obtained and have sent for comparison to Regional Forensic Science Laboratory, Dharamshala. Result whereof, is still awaited. Rest investigation is almost complete.

(3.) Learned counsel for the petitioner has submitted that in present case allegation has been levelled against the petitioner that he has tampered with his height mentioned in his service record, whereas, as a matter of fact, petitioner can neither stretch nor reduce his length and his height is a matter of fact to be verified on the spot at the time of medical/physical test to be conducted at the time of recruitment for the post of Constable and this fact was very much in the knowledge of the petitioner being Ex-Serviceman and, therefore, it is a wrong notion to construe that petitioner has tampered with record as it would have, in no manner, benefited the petitioner.