AJAY KUMAR KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) All the bail applications are heard and decided together by this common order as they are arising out of the similar type of incident.

(2.) These are the first bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant, who has been arrested in connection with Crime No.20/2017, 17/2017 and Crime No.16/2017 respectively registered at Police Station Gole Bazar, Raipur, District Raipur (C.G.) for the offence punishable under Section 420, 467, 468, 471, 120-B, 201, 34 of the Indian Penal Code.

(3.) It is submitted by the learned counsel for the applicant that the applicant has been falsely implicated in this case. The allegation against this applicant is this that he has supplied the forged marksheet of B.Lib and ISC to the candidates, who used that in turn to apply for the job in the Zila Panchayat, Raipur. There is no evidence against this applicant in the whole record of the charge-sheet filed against him. On the basis of the memorandum statement of one of the co-accused person, seizure of the documents was made from this applicant is only some photocopies of the document. The charge-sheet in these cases have been filed and the applicant is in jail for quite sometime, he is ready to abide by all the conditions, which may be imposed for grant of bail while releasing him on bail, therefore, it is prayed that the applicant may be released on bail.