TANMAY DEBROY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been preferred under sec. 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the complaint being FIR No.11216007220083 registered with Gandhinagar Sector-21 Police Station, District : Gandhinagar for the offences punishable under Sec. 465 , 467 , 468 , 474 , 420 and 114 of IPC.

(2.) Learned advocate for the applicant submitted that the applicant was not present at the scene of offence and there is nothing to suggest involvement of the applicant in the alleged crime. No specific role has been attributed to the applicant in the impugned FIR. The applicant is settled in Bengaluru, Karnataka and is employed there. He has no connection with the alleged offence registered at Gandhinagar, Gujarat. It was, accordingly, urged to release the applicant on anticipatory bail.

(3.) Heard learned advocate for the applicant and perused the material on record. The allegation against the applicant in the FIR is that the applicant, in connivance with the co-accused, has forged bogus mark-sheets and degree certificates of different Universities and thereafter, supplied it to students in return of monetary gain. In the proceeding of bail application preferred before the Court below, the Investigating Officer had filed Affidavit wherein, it was stated that the applicant has criminal antecedents.