MOHAMMAD AZAM KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Gopal Swaroop Chaturvedi, learned Senior Counsel, appearing for the applicant assisted by Sri Syed Safdar Ali Kazmi and Mohd. Khalid-I, learned counsels for the applicant and Shri Vinod Diwakar, learned Addl. Advocate General assisted by Shri Jai Narain and Shri Abhijeet Mukherjee, learned counsels for the State.

(2.) The three bail applications have been filed on behalf of Mohammad Azam Khan and his son Mohammad Abdullah Azam Khan, respectively, with a prayer to release them on bail during pendency of trial. The aforenoted bail applications at Serial Nos. 1 and 2 arise from Case Crime No. 980 of 2019, under Sections 420, 467, 468, 471, 120B IPC Police Station, Civil Lines, District Rampur; and bail application at Serial No. 3 arises from Case Crime No. 0594 of 2019, under Sections 420, 467, 468, 471 IPC and Section 12(1A) Passport Act, 1967, Police Station Civil Lines, District Rampur.

(3.) The bail applications are being heard together and is being decided by a common order on the consent of the learned counsel for the parties. The facts of all the three bail applications are common. The allegations are against the father and son of forging and fraudulently obtaining Permanent Account Number (for short- 'PAN') and Passport.