Madhya Pradesh High Court
Vijay Kumar Chourasia vs The State Of Madhya Pradesh on 9 February, 2016
MCRC-22262-2015
(VIJAY KUMAR CHOURASIA Vs THE STATE OF MADHYA PRADESH)
09-02-2016
Shri Sharad Verma, learned counsel for the applicant. Smt. M.P.S. Chuckal, learned PL for the State. This is first application filed under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 12/2015 registered at Police Station S.T.F., District Bhopal for the offences punishable under Sections 420, 467, 468, 471 and 120-B of the IPC.
The allegation against the present applicant is that he had printed near about 30-32 forged mark-sheets on a color printer and, thereafter, those forged mark-sheets were given to the candidates, who used the mark-sheets in a competitive examination.
Learned counsel appearing on behalf of the applicant admitted the fact that from the possession of the applicant, the printing machines were seized. However, he has submitted that there is no allegation that the present applicant had printed the mark-sheets.
It is an admitted fact that from the possession of the present application, color printer has been seized. The allegation is that that 30-32 forged mark-sheets were supplied to the candidates in order to get appointment.
Looking to the seriousness of the offence and the nature of the case, in my opinion, the applicant is not entitled to be released on bail at this stage. The application is dismissed.
(S.K. GANGELE) JUDGE vkt