DARVIN BOSCO @ TERVIN BOSCO Vs. STATE

JUDGEMENT

(1.) The petitioner/accused No.6, who was arrested and remanded to judicial custody on 30/3/2022 for the offences punishable under Ss. 406, 409, 467, 468, 471, 472, 420 and 120(B) IPC in Crime No.9 of 2022, on the file of the respondent police, seeks bail.

(2.) Heard the learned Counsel for the petitioner and the learned Counsel for the Government (Crl.Side) for the respondent.

(3.) The petitioner claims to be the attesting witness and no way involved in the alleged forgery.