VED PRAKASH GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Albeit M.Cr.C. Nos.3957, 3959 and 4136 of 2017 were heard analogously on 22.11.2017, however, looking to the different nature of crime, facts, etc. these bail applications are being dealt with separately by passing individual orders.

(2.) The applicant has preferred this application filed under Section 439 of the Cr.P.C. for grant of regular bail as he is arrested in connection with crime No.51/2016 registered in Police Station Durg, District Durg, for offence punishable under Sections 420, 467, 468, 471 & 120-B of the Indian Penal Code.

(3.) The prosecution case, in brief, is that the applicant stood surety in the Court of Special Judge, Durg by impersonating Neelkanth, S/o Sukul Das, resident of village Indavani, however, when the concerned Court sent the papers for verification, the concerned Tahsildar submitted a report that no such person in the name of Neelkanth resides at village Indavani. Thereafter, the Court Mohrir Constable Parsh Nath lodged a report against the applicant for offence punishable under Sections 420, 467, 468, 471 & 120-B of the Indian Penal Code. In the inquiry it was found that the applicant is working as an Advocate's Clerk and has engaged himself in the fraudulent activity by standing surety by affixing his photograph in the property papers of other persons, one of which is Neelkanth, S/o Sukul Das.