REGAN RICHARD Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/8/2022 for the offences punishable under Ss. 465, 468, 471, 420 r/w Sec. 511 of IPC, in Crime No.163 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner attempted to obtain U.S. Visa by submitting fraudulent visa application. During interview, it was found that the documents submitted by him were fabricated one. The petitioner along with the other accused have fabricated the documents. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case and further submit that the petitioner has approached the co-accused, who are travel agents, for obtaining U.S. Visa. He would further submit that when the petitioner had appeared for interview, it was found that the documents were fabricated one and he would state that only the travel agents have fabricated the documents. He would also submit that the main accused in this case has been granted with bail by this Court in Crl.O.P.No.24142 of 2022 vide order dtd. 30/9/2022. Hence, he prays for grant of bail to the petitioner.