AI Structured Summary
Not yet generated for this judgment
Judgment
J.P.Gupta, J
This is first bail application filed by the applicant/accused under Section 438 of Cr.P.C for grant of anticipatory bail, who is apprehending his arrest in connection with Crime No. 24/2020 registered at Police Station Ashta, District Sehore for the offence punishable under Sections 193, 196, 197, 198, 199, 200, 203, 205, 420, 467, 468, 471, 209 and 201 of IPC.
Allegation against the applicant is that he is father-in-law of the respondent no. 2 and the applicant along with his son who is husband of respondent no. 2 prepared a forged document with regard to divorce as per custom of the caste, after giving Rs. 4 lacs and that document was produced before the JMFC for the purpose of getting bail in another case.
It is submitted that the applicant is innocent. He is father-in-law of the respondent no. 2. Merely putting his signature on the alleged forged document, it cannot be said that he prepared this forged document and he put his signature only as a witness. He is 70 years old. His custodial interrogation is not required. Hence, he be enlarged on bail.
Learned P.L., for the State and learned counsel for the objector has submitted that the applicant and his son have prepared the forged document and used to get bail in matrimonial cases and falsely mentioned about giving Rs. 4 lacs as lump sum alumni. This act shows criminal attitude of the applicant and looking to the nature of offence and the forgery which has been established by the report of the handwriting expert, the applicant is not entitled to get benefit of anticipatory bail.
Having considered the contentions of learned counsel for both the parties as well as the facts and circumstances of the case, in view of this court, there is prima facie material against the applicant to connect him with the crime, which is very serious, therefore, it is not a fit case to enlarge the applicant on anticipatory bail. Hence, the application filed under Section 438 of Cr.P.C. is rejected.