RAJ BAHADUR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on behalf of the applicant, who is apprehending his arrest in Crime No.69/2019 registered at Police Station Bhagwa, District Chhatarpur under Sections 420 , 466 , 467 , 468 , 471 and 120-B / 34 of the Indian Penal Code.

(2.) The case of the prosecution is that, applicant Raj Bahadur Singh when remained posted as teacher in Primary School, Barethi under the jurisdiction of Police Station Bhagwa, District Chhatarpur, he has not properly maintained the record of the admission of student and it was found that date of birth of some students was changed and also admission of the students were shown in the register at more than one place. Report of the said act of the applicant was tried to be lodged in the Police Station but when no action was taken place then complainant Bahadur Singh, who was the Principal of the said school had filed the complaint under Section 200 of Cr.P.C. before the competent Magistrate. The report was called from the Police Station under Section 156 (3) of Cr.P.C . by the concerned Magistrate. The Police in turn has lodged the FIR and crime under the aforementioned offences has been registered by the Police itself.

(3.) Learned counsel for the applicant submitted that the applicant has not committed any offence and has falsely been implicated in the crime. It is further submitted that the allegations made in the complaint are vague. It is further submitted that the applicant is a permanent resident of the address described in the application. He is ready to furnish adequate surety and shall abide by all terms and conditions imposed upon him. There is no chance of his absconding or tampering with the evidence. In view of the aforesaid, a prayer has been made to enlarge the applicant on anticipatory bail.