KAMINI VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the bail applications arise out of a same crime, therefore, they are being disposed of by this common order.

(2.) The applicants have filed these applications for grant of anticipatory bail as they are apprehending their arrest in connection with Crime Nos. 77/2017, 78/2017, 73/2017 and 16/2017 respectively, registered at Police Station, Gol Bazar, Raipur, for the offences punishable under Sections 420, 467, 468 and 471 IPC.

(3.) The allegation against the applicants, as per prosecution is that, the applicants way back in the year, 2013, is said to have applied for appointment to the post of Librarian. In the course of submission of application for the said post, the present applicants is said to have furnished the fake documents pertaining to their qualification of B.Lib. and Information Science. Subsequently, on account of complaint being made, verification/inquiry was conducted and it was found that the document enclosed so far as their qualification pertaining to B. Lib. were found fake. On the basis of said inquiry, the order of appointment/selection of the applicants for the said post got cancelled and it was also ordered for initiating criminal action against the applicants. Though the complaint was received as early as in the year, 2013, an FIR in fact has been lodged only in the year, 2017.