AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 195 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.01 of 2024, under Sections 420, 467, 468, 471 IPC, Chalani Revenue Area-Govindpur, District Almora. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicant secured job in the postal department based on forged high school certificate.
Learned counsel for the applicant would submit that the applicant has not forged any marksheet; the marksheet of the applicant is genuine, but it has not been properly verified.
Learned State Counsel would submit that the applicant has used forged marksheet for securing government job.
It is admitted to learned State Counsel that in similar nature of other cases, bail has been granted by this Court.
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.