RAJEEV VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) Apprehending arrest in connection with Crime No.80/2021, registered at Police Station Kotwali, Ambikapur, Distt. Surguja, for the offence punishable under Ss. 419, 420, 467, 468 and 471 of the IPC, the applicant has filed this application under Sec. 438 of the CrPC for grant of anticipatory bail.

(3.) Case of the prosecution, in brief, is that the applicant after having been terminated from Aadim Jati Seva Sahkari Samiti Maryadit, Kunni, got a forged letter of the Minister presented before the SubRegistrar, Co-operative Societies, Ambikapur, Distt. Surguja on 18-1- 2021 and thereby committed the offence.