SONU KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the First bail application u/S.439 Cr.P.C filed by the applicants for grant of bail.

(2.) In brief, prosecution story is that complainant- Sumant Singh Chauhan lodged the FIR against the applicant and other co-accused to the effect that he went to make birth certificate of his daughter- Ayushi Chauhan for admission in School so that he contacted to present applicant/accused Sonu Khan to make the same. The present applicant and other co-accused made birth certificate of the complainant and took Rs.1,000.00 for making the birth certificate. After that, complainant went to the Municipal Corporation for getting the birth certificate checked and found that the birth certificate made by the applicant and co-accused persons is forged. On the basis of aforesaid, crime has been registered against the applicant.

(3.) It is submitted by learned counsel for the applicant that the applicant is innocent and he has falsely been implicated in the offence. No recovery has been made from him. He is in custody from 3/10/2022 and conclusion of trial will take time. The applicant is ready to abide by all the conditions as may be imposed by the Court. Co-accused has already been granted bail by this Court vide order dtd. 18/10/2022 passed in M.Cr.C. No.49602/2022 and the applicant claims parity with the co-accused. On such premises, learned counsel for the applicant prayed for bail.