Patna High Court - Orders
Rajiv Kumar vs State Of Bihar on 2 July, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.51229 of 2008
RAJIV KUMAR, SON OF RAM SINHASAN DWEBEDI, R/V PIROKHAR, P.S.
MADHWAPUR, DISTRICT MADHUBANI-----PETITIONER.
Versus
THE STATE OF BIHAR------OPP. PARTY.
-----------
04. 02.07.2009. Heard learned counsel for the petitioner and the State.
Petitioner is apprehending his arrest in connection with a case registered for the offence under Sections 466, 465, 468, 471, 120B of the Penal Code as it is said that he secured his appointment as a Punchayat Teacher in the year 2003 on the basis of the forged marksheet.
Counsel for the petitioner submits that such allegation is absolutely false, which can be verified by referring his matriculation marksheet to the Bihar School Examination Board, Patna.
Let the petitioner appear in the court below within four weeks from today and produce the marksheet, which is said to be forged, whereafter the court below should admit the petitioner to the privilege of provisional bail on furnishing bail bond of Rs.5,000/-(Five thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Madhubani in connection with Madhwapur P.S. Case No. 81 of 2008, G.R. No. 2974 of 2008 and refer the marksheet to the B.S.E.B., Patna for verification with request to the Board to get the marksheet verified as early as possible, in any case within one month from the date of its receipt in the Board. Until receipt of the verification report no coercive steps be taken against him but it is made clear that once the report is received and the marksheet of the petitioner is found forged then the petitioner be taken in custody forthwith.
(V.N.Siuha, J.) Rajesh/ -2-