Patna High Court - Orders
Meera Kumari vs The Vigilance Investigation Bureau, ... on 11 January, 2019
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.75449 of 2018
Arising Out of PS. Case No.-845 Year-2017 Thana- BHAGALPUR KOTWALI District-
Bhagalpur
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Meera Kumari, D/o Tek Narain Mandal, Resident of Village-Ganga Prasad
Bhatodiya, P.S. Nath Nagar, District- Bhagalpur.
... ... Petitioner/s
Versus
1. The Vigilance Investigation Bureau, Bhagalpur Range, Bhagalpur
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ranjan Kumar Jha
For the Opposite Party/s : Mr. Anjani Kumar (L.O.,Inc.,Vigilance)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
3 11-01-2019Heard both sides.
The petitioner apprehends her arrest in Kotwali (Jogsar T.O.P.) P.S. case No. 845/ 2017 registered under Section 409, 420, 467, 468, 471, 120B of the Indian Penal Code.
The informant, police Inspector, Vigilance, made investigation with regard to appointment of different candidates on the post of teacher and found that petitioner and others got appointment on the basis of forged and fabricated certificate.
The learned counsel for the petitioner submits that certificate was issued by the CTET. The genuineness of the certificate is yet to be verified. The petitioner has not been removed from service. On the allegation of getting service on the basis of forged certificate similarly situated all other accused persons have been granted anticipatory bail by different benches of this court vide orders passed in Cr. Misc. Nos. 4849 of 2018, 6326 of 2018, 23686 of 2018, 54643 of 2018 and others.
The learned counsel for the Vigilance drew my Patna High Court Cr.Misc. No.75449 of 2018(3) dt.11-01-2019 2/2 attention towards page 41 of the petition in which CBSE reported that marks sheet submitted by the petitioner does not tally with the photo copy submitted by the petitioner along with her application form but it appears that the authority has not yet removed the petitioner from service on the allegation of submitting forged certificate and similarly situated other accused persons have already been granted anticipatory bail.
Considering the facts aforesaid and the nature of allegation made against the petitioner, the petitioner, above named, in the event of her arrest or surrender before the learned court below within a period of four weeks from the date of receipt/ production of a copy of this order is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Bhagalpur in connection with Kotwali (Jogsar T.O.P.) P.S. case No. 845/ 2017, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Prabhat Kumar Jha, J) BKS/-
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