SEETARAM SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application under Sec. 438 Cr.P.C. The applicant apprehends arrest in connection with Crime No.334/2013 registered at P.S. Dehat, District Bhind (M.P.) for the offence punishable under Ss. 420, 467, 468, 471 IPC.

(2.) As per prosecution story, applicant is alleged to have appeared in Patwari Selection Test, 2008 and has submitted forged computer diploma certificate. Accordingly, after due enquiry, the FIR was registered as Crime No.334/2013 at P.S. Dehat, District Bhind (M.P.).

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated. He has no criminal antecedents. He has no knowledge of the criminal case registered against him. In fact, the serious allegations against him are like bolt from the sky. Neither he has already been summoned nor issued notice to make statement during investigation. Applicant has never submitted forged computer diploma certificate. Now, at a distance of time of more than 13 years, the concerned police is hellbent upon to arrest the applicant. Learned counsel also submits that in the similar circumstances the co-ordinate Bench has granted anticipatory bail to accused persons, namely, Lokendra Singh in Mcrc.415/2014, Jitendra Singh in Mcrc.1867/2014, Sonal Kumari in Mcrc.2113.2014, Ramveer Viroliya in Mcrc.3421/2014, Kuldeep Sharma in Mcrc.4604/2014. The applicant shall abide by such terms and conditions which this Court deems fit and proper in the event he is enlarged on anticipatory bail.