JITENDRA KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Gyanendra Kumar, learned counsel, under the authority of Shri Sushil Kumar, learned counsel for the applicant and Shri S.K.Rai, learned A.G.A. Ist, for the State and perused the record.

(2.) This bail application under Sec. 439, Cr.P.C. has been moved on behalf of accused-applicant, Jitendra Kumar, seeking enlargement on bail in Case Crime No. 285 of 2024, under Ss. -420 and 409 I.P.C., Police Station-Seepari Bazar, District-Jhansi.

(3.) Shri S.K.Rai, learned A.G.A.-Ist, at the very outset submits that there is a manipulation in paragraph No. 4 of an affidavit, annexed as Annexure No. 9 to the affidavit filed in support of bail application, moved before the Senior Superintendent of Police, Jhansi as in original copy of the said affidavit, only it is mentioned as [Vernacular Problem] whereas, in para 4 of the photo copy of the said affidavit, annexed as Annexure No. 9 a sentence as "Vernacular Problem " has been added. He further submits that the said manipulation has been made by the applicant with an intention to obtain bail by playing fraud with the Court.