AYESHA TANVEER Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/2/2024 for the alleged offence under Ss. 465, 468, 471 and 420 of I.P.C. in Crime No.27 of 2024 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner said to have fabricated MBBS certificate and mark list and other Super Speciality certificates and the same were also presented before the defacto complainant for registration. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that she has not at all committed any of offence as alleged by the respondent police and she has been falsely implicated in this case and she will abide by any condition that may be imposed by this court. He would submit that she belong to Telangana State and her father alone is a doctor, but now he is no more, so she pleaded innocence. He would further submit that the investigation is almost completed and that the petitioner has been suffering incarceration for more than 58 days from 15/2/2024. Hence, he prayed to grant bail to the petitioner.