FARUK Vs. STATE OF UTTARAK HAND

JUDGEMENT

(1.) Applicant Faruk, who is in judicial custody in Case Crime No.271of 2022, under Ss. 420, 467, 468, 471 IPC, Police Station Vikasnagar, District Dehradun, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicant would submit that the allegation of forgery by the applicant/accused in respect of date of birth certificate filed by the applicant/accused in Habeas Corpus Petition No.7 of 2022 before this High Court for producing his daughter who had, as per the admitted case, married one Akshay; that, during the pendency of that Habeas Corpus Petition the applicant/accused filed alleged fabricated birth certificate of daughter.