HARLAL SINGH Vs. STATE

JUDGEMENT

(1.) Heard Mr. Vinod Kumar, brother-in-law of the petitioner, learned Public Prosecutor as well as Mr. Chimna Ram, the complainant and also perused the material on record.

(2.) The petitioner has been arrested in connection with FIR No. 17/2019 of Police Station Kotwali Churu, Churu for the offences punishable under Ss. 420, 467, 468, 471, 193 and 120-B I.P.C. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Mr. Vinod Kumar, brother-in-law of the petitioner, present in person, has submitted that in the FIR, it is alleged that the petitioner had submitted a forged mark-sheet of class 10th in the year 2015 for the purpose of contesting election for the post of Member of Zila Parishad, Churu. It is submitted that the FIR, in relation to the incident allegedly took place in January 2015, was filed in January, 2019 after around four years. It is submitted on behalf of the petitioner that allegation to this effect that forged mark-sheet of class-10th was furnished by the petitioner before the Returning Officer, is false. It is argued that the dispute regarding disqualification of the petitioner is pending before this Court in a writ petition. It is further submitted that the police, without investigating the allegations levelled in the FIR in proper manner, has arrested the petitioner. It is further argued that the petitioner is in judicial custody; investigation from him is already completed and the offences, for which the FIR has been filed, are triable by Magistrate.