FARMOOD HASAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in respect of Case Crime No.126 of 2023, registered at police station Mukhani, District Nainital under Ss. 376(2)(n), 419 and Sec. 506 of the Indian Penal Code, 1860.

(2.) As per averments of FIR, informant has known the applicant by name Anmol for the last two years. She and applicant have been working in Reliance Mall, Haldwani for the last four months. She had thought to marry with him. Applicant had established physical relations with her. She later came to know that the real name of the applicant is not Anmol. His real name is Farmood Hasan, who is a Muslim.

(3.) Heard Mr. Mehboob Rahi, learned counsel for applicant and Mrs. Manisha Rana Singh, learned A.G.A. assisted by Mrs. Shewali Joshi, learned Brief Holder for State.