MOHD. SALEEM KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dinesh Kumar Verma, learned counsel for the applicant and Sri Nirmal Kumar Pandey, learned AGA for the State as well as perused the material available on record.

(2.) By means of the present application, the applicant- Mohd. Saleem Khan, seeks bail in Case Crime No.0092 of 2021, under Ss. 419, 420, 467, 468, 469, 471 IPC, Police Station-Raunahi, District- Faizabad/Ayodhya, during the pendency of trial.

(3.) As per the prosecution story, the applicant is said to have been arrested on 28/2/2021 and from his possession, three fake aadhaar cards in his name but having different date of births i.e. 20/9/1976, 1/1/1981 and 9/8/1989, Passport of Nepal and other documents have been recovered. The applicant is found to have been taking up whatsapp chat with Pakistan nationals by using 11 mobile numbers.