RAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard the arguments of both the parties and perused the record.

(2.) Refuting the submissions made on behalf of the petitioner, the learned Public Prosecutor submits that the documents produced before the Court relating to bail papers were got prepared out side the Court and when produced, they were fake and forged. Besides, the act of fabrication in documents was not performed in the Court after having been filed in the court.

(3.) Arguments were heard and considered the rival contentions.