SIYARAM BHAGAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No.764/2015 registered by Police Station Kotwali District Shivpuri for offence under Sections 420, 467, 468 and 471 of IPC.

(3.) It is submitted by the Counsel for the applicant that according to the prosecution case, an attempt was made to furnish bail on the strength of a forged Rin Pustika. During investigation, it has been alleged that the applicant had made the Rin Pustika available. The applicant is a Govt. Officer and in fact he had issued the Rin Pustika to the Patwari and if the same has been misplaced by the Patwari Smt. Shiva Pandey, then he cannot be held liable for the same. Even otherwise, if it is presumed that the Rin Pustika was never issued by the applicant, even then there is no evidence to show that the Rin Pustika was made available by the applicant to the coaccused Narayan Jatav. There is no allegation that the applicant had prepared a forged Rin Pustika.