AJAY KUMAR KASHYAP vs STATE OF CHHATTISGARH

All the bail applications are heard and decided together by this common order as they are arising out of the similar type of incident.

These are the first bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant, who

has been arrested in connection with Crime No.20/2017, 17/2017 and Crime No.16/2017 respectively registered at Police Station â€" Gole Bazar,

Raipur, District â€" Raipur (C.G.) for the offence punishable under Section 420, 467, 468, 471, 120-B, 201, 34 of the Indian Penal Code.

It is submitted by the learned counsel for the applicant that the applicant has been falsely implicated in this case. The allegation against this applicant

is this that he has supplied the forged marksheet of B.Lib and ISC to the candidates, who used that in turn to apply for the job in the Zila Panchayat,

Raipur. There is no evidence against this applicant in the whole record of the charge-sheet filed against him. On the basis of the memorandum

statement of one of the co-accused person, seizure of the documents was made from this applicant is only some photocopies of the document. The

charge-sheet in these cases have been filed and the applicant is in jail for quite sometime, he is ready to abide by all the conditions, which may be

imposed for grant of bail while releasing him on bail, therefore, it is prayed that the applicant may be released on bail.

On the other hand, learned counsel for the State opposes the bail application and the submission made in this respect. It is submitted that the

applicant was the person, who is responsible for all the cheating committed by other accused persons by submitting the forged documents for obtaining

the job in Zila Panchayat, Raipur, hence, he is not entitled for grant of bail.

I have heard the learned counsel for both the parties and perused the case diary.

In all three cases, the complainant is CEO, Zila Panchayat, Raipur. According to co-accused persons Roshan and others, Gangotri Yadav and

others and Ku. Sangeeta Shrivas and others submitted forged documents of B.Lib and ISC for obtaining job. On verification, the said documents were

found to be forged. After lodging of FIR during the investigation, the co-accused persons have in their memorandum named this applicant that he has

supplied the forged documents to be submitted for obtaining the job.

Considered the submissions made and the contents of the case diary of all the cases. As it appears, the co-accused persons in this case and in

others case have been granted bail and it also appears that similarly placed co-accused persons, who have been alleged to have supplied such

documents have also been released on bail, hence for this reason, this Court is of the opinion that present is a fit case, in which, the applicant should be

enlarged on regular bail.

Accordingly, the bail applications filed under Section 439 of the Cr.P.C. are allowed.

It is directed that applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the

satisfaction of the concerned trial Court, for his appearance as and when directed in each cases.