SATYA NATH KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned counsel for the petitioner. Also Heard Mr. P. Borthakur, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely, Satya Nath Kalita, apprehending arrest in connection with Nalbari P.S. Case No. 254/2021 registered u/s 420/468 /471/193/195 of the IPC.

(3.) The Case diary, as called for, is placed before the Court. On scrutiny of the case diary, it is revealed that the petitioner is the retired Headmaster of No.913 Jajiabari L.P.School and the above case came to be registered on the basis of a judicial order, dtd. 10/3/2021, passed by the learned S.D.J.M(S), Nalbari on having prima facie found that the petitioner issued a forged school certificate certifying that the accused in Ghograpar B.P.GDE No.30, dtd. 10/2/2021 in Nalbari PS Case No. 59/2021 was a minor based on non-existent record of school Admission register. The investigation is yet to be completed.