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Judgment
11 paragraphs · 384 wordsDeepak Kumar Agarwal, J
This is the First bail application u/S.439 Cr.P.C filed by the applicants for grant of bail.
Applicant has been arrested on 03/10/2022 by Police Station- Bahodapur, District- Gwalior (M.P.) in connection with Crime No.653/2022 for the offence punishable under Sections 420, 467, 468 and 471 of IPC.
In brief, prosecution story is that complainant- Sumant Singh Chauhan lodged the FIR against the applicant and other co-accused to the effect that he went to make birth certificate of his daughter- Ayushi Chauhan for admission in School so that he contacted to present applicant/accused Sonu Khan to make the same. The present applicant and other co-accused made birth certificate of the complainant and took Rs.1,000/- for making the birth certificate. After that, complainant went to the Municipal Corporation for getting the birth certificate checked and found that the birth certificate made by the applicant and co-accused persons is forged. On the basis of aforesaid, crime has been registered against the applicant.
It is submitted by learned counsel for the applicant that the applicant is innocent and he has falsely been implicated in the offence. No recovery has been made from him. He is in custody from 03.10.2022 and conclusion of trial will take time. The applicant is ready to abide by all the conditions as may be imposed by the Court. Co-accused has already been granted bail by this Court vide order dated 18.10.2022 passed in M.Cr.C. No.49602/2022 and the applicant claims parity with the co-accused. On such premises, learned counsel for the applicant prayed for bail.
Learned counsel for the State does not dispute the fact of parity with co-accused.
Looking to the aforesaid facts and circumstances of the case, without commenting upon the merits of the case, this Court is of the opinion that the application should be allowed and by allowing the application it is ordered that if the applicant furnishes bail bond of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court, she should be released on bail.
He will present during trial before the trial Court on each and every date.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.