RAMKISHAN RAMDHARI YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.P.P. Mr. K.P. Raval waives service of rule on behalf of the the respondent-State.

(2.) The applicant-original accused has preferred this application for anticipatory bail apprehending his arrest in connection with the offence registered as C.R. 1.-389 of 2004 on a complaint having been filed by one Shri Jeetendrakumar H.Sheth on 30-10-2004 which is registered with Bapunagar Police Station, Ahmedabad, for the alleged offences under Secs.406, 420,467, 468, 401, 120-B and 114 of the Indian Penal Code.

(3.) The complainant in this case is the Education Inspector, Ahmedabad. The allegations in the complaint are to the effect the present applicant-Administrator Parth Higher Secondary School along with other accused who are the Officers of the said School had prepared fake records, Register, muster roll, school leaving certificates and after destroying the originals of these documents treated the fake documents as genuine and on the strength of such fake documents admitted students to the Std XI and XII. It is further allege that on 29-3-2004 on inspection it was found that several dummy students had appeared in the examination. Thereafter, upon seizure and checking of the records of the school by the authority it was found that the names of the students had been posted in the register on the basis of false and fabricated newly created documents which were prepared between the night of 28-3-2004 and 29-3-2004. It was also found that the records and documents in respect of Std.XI students for the year 2002-2003 were forged ones and admissions were given on the basis of such forged documents. Most of these forged documents bore the signature of the present applicant and Anr. accused. By the aforesaid acts, it is alleged in the complaint that the present applicant and other accused had pocketed huge amounts of illegal gains and thereby committed breach of trust and had cheated the the public and the State.