- (1.) THIS is a petition under Section 439 Cr.P.C. for grant to bail to the petitioner in FIR No. 53 dated 25.7.2001 registered at P.S. Cantt. Ferozepur under Sections 465/468/471 IPC.
(2.) THE allegation against the petitioner is that he identified and verified the addresses of wrong persons who have got arms licences from the District Magistrate Office, Ferozepur. On the same allegation, FIR No. 206 dated 18.6.2001 has been registered against the petitioner in P.C. City Bahadurgarh. Petitioner has been released on bail in the said FIR. Except this allegation that petitioner has verified addresses of wrong persons, there is no other allegation against him. Investigation is complete. Petitioner is no more required for further investigation. In view of the above, without making any comments on the merits of the case, petitioner be admitted to bail to the satisfaction of Chief Judicial Magistrate, Ferozepur.
(3.) AT the hearing, Mr. B.S. Sewak, learned AAG on the instructions of S.I. Roor Singh made a statement that police officials have also made a wrong report in whose favour the arms licence has been issued by District Magistrate, Ferozepur. But no action has been taken against them except the initiation of departmental proceedings. No FIR has been registered. The police of their own has made different law i.e. one for the public and one for police officials. If the police officials have also committed offence, then action should have been taken against them also. The police officials are not above law. All are equal before law.;