SNEH LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 10.06.2019, whereby the petitioners were ordered to be enlarged on bail in the event of arrest, Sub Inspector Surjit Singh, has come present alongwith record. Mr. Ashwani Sharma, learned Additional Advocate General, has also placed on record status report, prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

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(3.) Record/Status report made available to this Court reveals that complainant, three in number, lodged private complaints under section 156(3) Crimial P.C. in the Court of learned Judicial Magistrate 1st Class Dalhousie, District Chamba, alleging therein that the bail petitioners, as named in the above captioned bail petitions, with a view to obtain job of Anganwari Worker at Anganwari Centre Hatli Ballah, Distt. Chamba, placed on record forged copy of Pariwar Register, which was allegedly issued in the year 2006 by the concerned Authority. Allegedly, said petitioners anti-dated aforesaid copy of Parivar Register. On the basis of the aforesaid complaint, matter came to be handed over to Police Station Chowari, Distt. Chamba by the Judicial Magistrate 1st Class, with a direction to investigate the same. After completion of investigation, police registered FIR, detailed above, against the accused under Sections 120-B, 467, 468 & 471 of the Indian Penal Code.