LAWS(HPH)-2013-7-155

RAJ KUMAR SHARMA Vs. STATE OF H P

Decided On July 31, 2013
RAJ KUMAR SHARMA Appellant
V/S
STATE OF H P Respondents

JUDGEMENT

(1.) This order shall dispose of all the three applications arising out of the same FIR.

(2.) Accused-petitioners apprehend their arrest in connection with FIR No.4 of 2013, registered in Police Station, Barotiwala, District Solan, under Sections 420, 465, 467, 468 and 471 of Indian Penal Code on 8th January, 2013.

(3.) The status report placed on record by learned Additional Advocate General and the record produced by the I.O. reveal that the accused-petitioner Raj Kumar Sharma in bail application No.11231 of 2013 is a Document Writer at Nalagarh. He allegedly forged the General Power of Attorney dated 16.3.1995 whereby one Guru Balbir Singh already appointed one R.K. Rewari (co-accused in this case) as General Power of Attorney and authorized said Shri R.K. Rewari to deal with his land entered in Khewat No.278/372, Khasra No.131, measuring 13 Bigha, 1 Biswa, situated in Village Bhatoli Kalan, Tehsil Nalagarh to the extent of 1/6th Share.