AMIT KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Uma Kant, learned counsel for the applicant and Sri Triveni Prasad, learned A.G.A. for the State and perused the material on record.

(2.) The present bail application has been filed on behalf of applicant Amit Kumar under Sec. 439 of the Code of Criminal Procedure, with a prayer to release him on bail in Case Crime No. 508 of 2015, under Ss. 419, 420, 467, 468, 471 of the Indian Penal Code, registered at Police Station- Kotwali Sadar, District- Lakhimpur Kheri, during pendency of the trial.

(3.) As per the allegation of the F.I.R. dtd. 28/4/2015, which has been lodged against 46 named persons alleging that the applicant and other co-accused persons submitted forged educational certificates at the time of procuring job in Educational Department.