PANKAJ GOEL Vs. STATE

JUDGEMENT

(1.) By this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 166/2002 u/Sections 420/468/471 IPC, P.S. I.P. Estate, Delhi.

(2.) The above noted case was registered on the basis of complaint lodged by Medical Council of India (for short, "MIC"), alleging that when the petitioner applied for registration with it, claiming that he had obtained diploma in M.D. from Ukraine, he submitted the mark- sheet of 10+2 showing that he has passed 10+2 examination from the Assam Higher Secondary Education Council, Guawahati; it was sent for verification and found to be forged. Accordingly, FIR was registered. Relevant portion of the FIR reads as under:

(3.) During the course of the investigation, Police seized original documents from the MCI and also made further enquiry from the Assam Board; the enquiry revealed that in fact petitioner had failed in the Higher Secondary examination. The reply was filed on 24.10.2003, opposing the bail application, stating that the custodial interrogation of the petitioner would be required to locate the source from where he arranged the forged certificate and to interrogate further persons, if any, so as to reach the truth. Relevant portion of the reply reads as under: