BEULANAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Miscellaneous Application under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C ."), the applicant - a lady accused seeks regular bail in connection with an F.I.R. being C.R. No.11823017211156 of 2021 dated 10 th December 2021 registered with the Rajpipla Police Station, District : Narmada for the offence punishable under Ss. 465 , 468 , 469 , 471 and 500 of the Indian Penal Code and Sec. 66-D of the Information and Technology (Amendment) Act, 2008.

(2.) The sum and substance of the allegations in the aforesaid F.I.R. is that the applicant and other accused persons have prepared forged and fabricated E-mail I.D. and website of Birsa Munda Tribal University and thereafter, marksheets and certificates amongst the students who desired to migrate to the foreign countries.

(3.) Pursuant to the aforesaid F.I.R., the applicant came to be arrested on 27/1/2022. The Investigating Agency has filed chargesheet before the competent Court. Thereafter, the applicant had preferred an application for regular bail being Criminal Miscellaneous Application No.156 of 2002 in the Court of the learned District and Sessions Court at Rajpipla, which was rejected by the learned Sessions Judge, Narmada vide order dtd. 11/5/2022.