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Judgment
9 paragraphs · 264 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.597 of 2023, under Sections 420, 467, 468, 471 and 506 IPC, Police Station Jwalapur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, one Smt. Uma wife of Babu Ram has forged the bill of the informant on 10.08.1992. She also got a false death certificate of the informant issued on 01.01.2013. The FIR records that the death certificate was got cancelled by the informant by moving an application, but again, applications were moved so as to revive the death certificate of the informant. There are allegations against Smt. Uma wife of Babu Ram and her son (the applicant).
Learned counsel for the applicant would submit that the FIR has been lodged in the year 2023 with regard to forged bill allegedly prepared by the mother of the applicant in the year 1992. He would submit that there are civil suits pending between the parties.
Learned State Counsel admits that the parties are in civil litigation. He would submit that the applicant has supported her mother in making false documents.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.