BAL RAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Bal Raj Singh apprehending his arrest in a nonbailable offence in case FIR No.371 dated 19.6.2006 registered under Sections 420/467/468/471 IPC at Police Station Civil Lines, Rohtak, has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail. I have heard the counsel for the parties and gone through the contents of the FIR.

(2.) This order be read in continuation of the earlier order dated August 7, 2006 passed by this Court.

(3.) Counsel for the petitioner contends that the only allegation against the petitioner is that he had fraudulently obtained B.A. Degree from Magadh University. Counsel further contends that though due to wrong verification the petitioner was suspended, but after a thorough inquiry, he was reinstated.