RAJENDRA SHARMA Vs. STATE OF MP

JUDGEMENT

(1.) LEARNED counsel for the rival parties are heard. Applicant apprehends arrest in respect of offences punishable u/Ss. 420, 467, 248 and 471 of IPC registered as Crime No. 27/2012 at Police Station Cheenor, District Gwalior.

(2.) APPLICANT apprehends arrest in connection with offences punishable u/Ss. 420, 467, 248 and 471 of IPC where the allegation is of forgery and cheating to the extent of the applicant having attested the signatures of the other co -accused who have entered into a forged sale deed and since the other co -accused have been enlarged on bail and that order of the lower Court does not indicate the presence of criminal antecedents of the applicant, this Court is inclined to extend the similar benefit of anticipatory bail to the applicant.

(3.) ACCORDINGLY , this bail application u/S 438 Cr.P.C. is allowed in the following terms.