GHULAM NABI MIR Vs. STATE OF J&K

JUDGEMENT

(1.) By the medium of this application, the applicant seeks his release on bail in FIR No.11/2015 of Police Station Crime Branch, Kashmir, registered against him for the commission of offences punishable under Sections 420, 467, 468 and 471 of the Ranbir Penal Code (RPC). The applicant moved an application for bail before the learned Principal Sessions Judge, Baramulla, earlier in point of time, which, by an order dated of the said Court order 18th of April, 2018, came to be rejected.

(2.) The facts, leading to the arrest of the applicant, are that the Crime Branch, Kashmir, received a written communication from the Personal Officer to the Director, School Education Officer, Kashmir, stating therein that it has come to his notice that the applicant managed to join in the office of the Chief Education Officer (CEO), Baramulla, on a fake and forged order of appointment purported to have been issued by the General Administration Department, Civil Secretariat, Srinagar. On this information, a case bearing FIR No.11/2015 for the commission of offences detailed hereinbefore was registered against the applicant with which the investigation ensued. During the course of the investigation of the case, it came to surface that the applicant made the Education Department to believe that he was genuinely appointed as a 'Lab Bearer' and that he joined on the post way back in the year 201 It also, came to the fore during the investigation proceedings, that the applicant had provided a fake and forged appointment order to a gullible candidate, namely, Aadil Manzoor Dar S/o Manzoor Ahmad Dar R/o Dohipora, Shopian, against a consideration amount of Rs.3 lacs. It is further stated that the applicant succeeded to man the post for some time on the basis of the order mentioned hereinabove.

(3.) Heard and considered.