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Judgment
7 paragraphs · 213 wordsVivek Bharti Sharma, J
Applicant Faruk, who is in judicial custody in Case Crime No.271of 2022, under Sections 420, 467, 468, 471 IPC, Police Station Vikasnagar, District Dehradun, has sought his release on bail.
Heard learned counsel for the parties and perused the material available on file.
Learned counsel for the applicant would submit that the allegation of forgery by the applicant/accused in respect of date of birth certificate filed by the applicant/accused in Habeas Corpus Petition No.7 of 2022 before this High Court for producing his daughter who had, as per the admitted case, married one Akshay; that, during the pendency of that Habeas Corpus Petition the applicant/accused filed alleged fabricated birth certificate of daughter.
Per contra, Mr. V.K. Jemini, Deputy A.G. for the State would vehemently oppose the bail application and would submit that the investigation is in progress and this offence was committed to mislead this Hon’ble High Court which is a serious offence, therefore, bail should not be granted to the applicant/accused.
In the circumspection of facts, without expressing any opinion about the merits of the case before the Trial Court, this Court is of the view that the applicant does not deserve bail at this stage.
The bail application is, accordingly, rejected.