GURMIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Deputy Superintendent of Police, Ms. Shaweta Thakur, is present alongwith record. Record perused and returned. Status report taken on record. FIR 148 of 2013, dated 12.12.2013, under the provisions of 420, 120B of the Indian Penal Code and Section 13(2) of the Prevention of Corruption Act, was registered at Police Station, Dharampur, District Solan, Himachal Pradesh. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 17.12.2013, this Court passed an interim order, directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order has been extended from time to time. Petitioner has joined investigation.

(2.) It is not in dispute that during the course of investigation, petitioner has joined investigation and fully cooperated.

(3.) According to the police, petitioner issued an agricultural certificate dated 16.3.2012, without verifying the record. Petitioner alongwith his co-accused dishonestly cheated and committed criminal misconduct so as to fall within the ambit and scope of provisions of the Prevention of Corruption Act, 1988, by issuing the said certificate.