VEERESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by supplemental accused No.14 under Section 439 Cr.P.C., 1973 seeking his release on bail for the alleged offences punishable under sections 465, 468, 471, 420, 201, 120-B Indian Penal Code.

(2.) After investigation, initially charge sheet was laid against accused Nos.1 to 12. Accused Nos.13 and 14 having remained absconded, after their arrest, additional charge sheet was filed against them. The material allegations against accused No.14 is that he alongwith accused No.9 fabricated fake marks cards by affixing fake signatures and seals of the Karnataka State Open University, Mysuru.

(3.) Considering the allegations made against accused No.9, this Court in Crl.P.No.8643/2017 dated 17.11.2017 has admitted accused No.9 to bail subject to conditions. Since the petitioner herein stands on the same footing with accused No.9, on parity, this petition also deserves to be allowed.