(1.) leave granted.
(2.) The present Criminal Appeal is directed against the Judgment and Order dtd. 30/7/2025 passed by the High Court of Judicature at Allahabad [Hereinafter referred to as "the High Court"] in Criminal Miscellaneous Bail Application No. 22824 of 2025, whereby the High Court granted bail to Respondent No. 2, Mazahar Khan, in connection with FIR No. 314 of 2024 registered at Police Station Saray Khwaja, District Jaunpur, Uttar Pradesh, for offences punishable under Ss. 419, 420, 467, 468 and 471 of the Indian Penal Code, 1860 [For short, "IPC"].
(3.) The prosecution case, as borne out from the record, is that FIR No. 314 of 2024 dtd. 23/8/2024 was lodged by the complainant alleging the existence of a large-scale organised scam and racket involving fabrication and circulation of forged legal qualifications and academic certificates, particularly within the State of Uttar Pradesh. It is alleged that under the said racket, individuals were falsely projecting themselves as advocates and were appearing before this Court as well as various High Courts.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN