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Judgment
3 paragraphs · 135 wordsSabina, J.—Petitioner has filed this petition u/s 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No. 493 dated 21.8.2012 u/s 420, 467, 468, 469, 470, 471, 506, 120-B of the Indian Penal Code, registered at Police Station City Jind. The allegation against the petitioner is that she got the appointment as an Anganwari Worker/Helper by producing a fake qualification certificate. As per the fake certificate, petitioner was described to have passed 5th class.
After hearing the learned counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal.
The allegations levelled against the petitioner are serious in nature. Petitioner got the appointment as an Anganwari Worker/Helper on the basis of a fake 5th class pass certificate. Petitioner might be required for custodial interrogation. Dismissed.