ARCHONA PURNIMA PRAMANIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under section 439 of Cr.P.C. for grant of regular bail in Crime No.235/2019 registered under sections 465, 471, 468 of IPC, sections 5, 12 and 14 of Foreigners Act, 1946 and section 3(1)(c) of the Citizenship of Indian Act, 1955.

(2.) The material allegations against the petitioner is that petitioner is a Bangladeshi National and an illegal migrant. She obtained Indian documents like PAN Card, Aadhar Card in her name and on the strength of these documents, she fraudulently obtained an Indian Passport No.T4527612 dated 28.03.2019 vide passport application No.BN3061965327319.

(3.) The complaint was lodged by the Assistant Passport Officer, Bengaluru. Petitioner herein was arrested on 07.11.2019. The application filed by her seeking release on bail has been dismissed by the LIX Addl. City Civil and Sessions Judge, Bangalore city, by order dated 04.12.2019, on the ground that there is prima facie material to show manipulation of records by the petitioner and that the matter is under investigation and in the event she is released on bail, she may destroy the records or manipulate the records and may flee from justice.