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Judgment
I have heard Mr. N. Ibotombi, learned counsel appearing on behalf of the applicant and Mr. Th. Ibohal, learned Addl. P.P. for the respondents.
I have also perused the Case diary. The allegation as against the accused petitioner is that he managed to get appointment as a Primary Teacher of Nungrei L.P. Madrassa under the Z.E.O. Thoubal vide order No. 46/50/98ED(V) dated 1.2.2000 under the dieinharness by claiming himself falsely as the son of late Md. Nooruddin, who was serving as an Assistant Teacher. It is also said that the accused petitioner produced forged document thereby cheated the concerned authority. As per the report of the I.O., one son of the said late Md. Nooruddin, namely, Md. Abdus Salam, had already been appointed as Grade IV employee under the dieinharness. On the basis of the materials so far gathered during the investigation I, find that the allegation as against the accused petitioner about the commission of the alleged offence is well founded.
Having regards to all the relevant considerations including the stage of the investigation, the materials so far gathered and the nature of the alleged offence, this prearrest bail is hereby rejected. I do not find any special reason for allowing the accused petitioner to go on pre arrest bail. This order will not, however, prejudice the right of the petitioner accused to seek for regular bail before the competent Court as and when he is entitled to apply for regular bail in accordance with law.