RAJESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/11/2022 for the alleged offence under Ss. 465, 467, 471, 475 of I.P.C. and Sec. 12(1)(a), 12(1)(b) of Passport Act, 1967 in Crime No.3 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that one Veeramuthu applied for renewal of passport in Singapore embassy and the same was received by the respondent police for verification. When the defacto complainant went for verification, he came to know that Veeramuthu is working in Attur Ammapalayam Aavn Centre and during investigation, it is revealed that the petitioner, who is relative of one Veeramuthu and on 18/7/2002 since the petitioner not completed 18 years, he misused the documents and photos of Veeramuthu and went to Singapore. Hence, the complaint was registered against the petitioner.

(3.) The learned counsel appearing for petitioner submitted that he is an innocent person and he is no way connected with the offence. He would submit that he has been falsely implicated in this case and he will abide by any condition that may be imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 44 days from 13/11/2022. Hence, he prayed to grant bail to the petitioner.