ISAMAIL HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.1 in Crime No.105/2021 of BIAL Police Station, Bengaluru City, for the offences punishable under Ss. 465, 468, 471 of IPC and 12(1(A)(b)) of Passport Act and Sec. 14(B) of the Foreigners Act, 1946.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution against this petitioner is that on 24/9/2021 night at 8:00 p.m, this petitioner traveled from Maldives to BIAL. When CW.4 enquired the petitioner, he revealed that he is a nationale of Bangladesh and his name is Ismail Hussain and he came to India in 2007 itself and obtained the Aadhaar Card and got the passport in the name of Ismail Habib Shaikh. Using the passport, he went along with his wife to Maldives and returned. In spite of he was a Nationale of Bangladesh, suppressed and National Unity and obtained the documents. Based on the created documents obtained the passport. Hence, invoked the offences punishable under Ss. 465, 468, 471 of IPC and Sec. 12(1(A)(b)) of Passport Act and Sec. 14(B) of the Foreigners Act, 1946.