JITENDRA @ JEETU Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application under Section 439 of Cr.P.C. against offence under Section 419 , 420 , 467 , 468 , 471 of IPC and 3/4 Manyata Prapt Pariksha Adhiniyam registered at Police Station Bijouli Distt. Gwalior in Crime No.12/2016.

(2.) Applicant has filed this bail application on the ground that his name was not mentioned in the F.I.R. and he has been added as an accused on the memorandum of Section 27 of the Evidence Act prepared. He submits that petitioner has no criminal past and is in custody since 18.12.2017, therefore, he be released on bail and he shall cooperate with the prosecution in further investigation of the case. He submits that he has no nexus in the matter and in fact the charge against the accused person is that they had taken admission in the college and, appeared as proxi in the examination which was exposed by the examination Superintendent at LNCTS College, Rathwai. There is no allegation of preparation of forged documents in the F.I.R., therefore, petitioner has been unnecessarily harassed on the statement of certain accused persons.

(3.) Shri Harish Dixit, learned Public Prosecutor submits that name of the petitioner is not in the original F.I.R. and secondly he has no criminal past.