- (1.) Leave granted.
(2.) This appeal is directed against the order dated 21.11.2007 passed by the High Court of Chhatisgarh at Bilaspur in M. Crl. C. No.1991/2007. By the impugned order, the High Court rejected the application of the appellant for grant of bail filed under Section 439 of the Code of Criminal Procedure in Crime No. 327/2007 registered in Police Station, Durg, for offences punishable under Sections 420, 467, 468 and 471 read with Section 34 of the Indian Penal Code. The allegations against the appellant and other accused are that on 17.03.2007 the police officials of Thana searched the vehicle bearing Registration No. C.G. 07-M-9211 at Tax Naka, Kumhari, and enquired from the appellant about the Registration Certificate book and other papers of the said vehicle. After checking the vehicle, it was found that the engine number and chassis number mentioned in the R.C. book did not tally with the number bearing on the engine and chassis of the vehicle. The Police made enquiry from R.T.O. and came to know that the said vehicle, i.e. Wagon-R, was not registered with the R.T.O. During investigation, it was found by the Police that the documents in question were forged and the same are prepared by co-accused, namely, Bunty @ Shahid, who is an agent of the R.T.O. On 14.06.2007, the Police arrested the appellant on the allegation that the appellant used the forged documents as genuine and since then he is confined to jail.
(3.) The appellant filed an application for bail under Section 439 of the Code of Criminal Procedure before the High Court of Chhatisgarh, which came to be dismissed on 21.11.2007. Now, the appellant is before this Court seeking bail in the aforesaid case.;