Baldev Singh, J. - (1.) Arguments of the Ld. Counsel for petitioner Rajender Singh alias Rajinder Thakur and of the Assistant Advocate General, Haryana, appearing for the respondent-State, were heard on petition moved under Section 439 of the Code of Criminal Procedure for granting bail to the petitioner in case F.I..R. No.148 dated 9.3.2006 under Sections 419/ 420/ 467/ 468/ 471 of the Indian Penal Code registered at Police Station City Palwal, District Faridabad. F.I.R was registered on the `ruqa' sent by Assistant Sub Inspector Bhagwan Dass against Manoj Kumar and Harvinder Kumar. Information was received against them that they made fictitious Registration Certificates and Route Permits.
(2.) Criminal Miscarriage No.24543-M of 2006. Then, in the course of investigation, six other persons were arrested including present petitioner Rajender Singh alias Rajinder Thakur. The petitioner is not an employee in the office of District Transport Officer, Bahadurgarh. The allegation against him is that he made a confession before the police that he accepted money from Manoj Kumar and Harvinder Singh for providing a Register of Registration Certificates of the office of District Transport Officer, Bahadurgarh, and Manoj Kumar and Harvinder Singh also made such a confession before the police that they paid money to the petitioner for this purpose. Confession made before the police does not constitute a valid piece of evidence. Name of the petitioner does not figure in the F.I.R. Nothing incriminating was recovered from him showing his involvement in this case. He is in custody since 17.3.2006.
(3.) This petition is allowed and Rajender Singh alias Rajinder Thakur (petitioner) is ordered to be released on bail on his furnishing requisite bonds to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Faridabad.;