RAJINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application, under Section 438 of the Code of Criminal Procedure, is maintained by the petitioner for grant of anticipatory bail, in case F.I.R. No. 113 of 2017, dated 07.07.2017, under Sections 420, 467, 468 and 471 of the Indian Penal Code, registered at Police Station Rampur Bushahr, District Shimla, H.P.

(2.) As per the petitioner, he is innocent and has been falsely implicated in this case. Further he is joining and cooperating with the investigation and not in a position to flee from justice.

(3.) Police report stands filed. The case of the prosecution is that the petitioner has proceeded on leave w.e.f. 16.01.2017 to 01.02.2017 on medical grounds and on 02.02.2017, when he joined his duty, he presented medical fitness certificate, on which his name was written as Rajender Mehta instead of Rajender Kumar. A cutting was also found made on his surname. Thereafter, the case was sent to the Medical Superintendent MGMSC Rampur for verification and it was found that the signatures in medical fitness certificate of the petitioner does not belong to the said Doctor and on producing fake medical fitness certificate, F.I.R. No. 113 of 2017, dated 07.07.2017, under Sections 420, 467, 468 and 471 of the Indian Penal Code, was registered against the petitioner.