AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the parties.
On consideration of submissions made on behalf of the respective parties and the material made available for my perusal as well as the evidence collected during investigation, which has been produced before me by way of case diary, and more particularly looking to the fact that Allegation against the petitioner is that being Manager of Educational Institution, he was involved in fabrication of forged certificate.
Considering the fact that beneficiary of such forged document has already been enlarged on bail by order of Coordinate Bench of this court, I find no reason to deny the same to the present petitioner but without expressing any final opinion on the merit and de-merit of the case, I am inclined to grant benefit of anticipatory bail to the accused-petitioner.
Consequently, the application for anticipatory bail is allowed.
The SHO/IO/Arresting Authority, Police Station Udhyog Nagar, District Bharatpur in FIR No.44/2017 is directed that in the event of arrest of the petitioner Ajeet Singh S/o Vinod Kumar, he shall be released on bail, provided he furnishes personal bond in the sum of Rs.25,000/- with one surety in the like amount to his satisfaction on the following conditions :-
(i) That the petitioner shall make himself available for interrogation by a police officer as and when required;
(ii) that the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of case so as to dissuade him from disclosing such facts to the court or any police officer, and
(iii) that the petitioner shall not leave India without previous permission of the court.