PRAKASH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Atul Verma, learned counsel for the applicant and Sri Pradeep Tiwari, Advocate holding brief of Sri Shiv Nath Tiwari, learned AGA appearing on behalf of the State ATS and also perused the material available on record.

(2.) By means of the present application, the applicant- Prakash @ Jai Prakash Ruhela, seeks bail in Case Crime No.07 of 2019, under Ss. 420, 467, 468, 471 IPC, Police Station- ATS Gomti Nagar, District- Lucknow, during the pendency of trial.

(3.) As per the allegations of the First Information Report dtd. 25/11/2019, the State ATS received an information that a person, namely, Prakash is in touch with Pakistani nationals, namely, Mamu, Neer and Asar who are involved in a racket of running fake lotteries in India. On the information of a squealer, one person came on a Scooty bearing no. UP-14 BK 8077 and stopped at a liquor shop and alighted from an auto at the same place and they were caught talking to each other. On being asked to identify themselves, one Prakash @ Jai Prakash Ruhela (the applicant) was apprehended and 30 ATM cards, his Driving Licence, Rs.2500.00 cash, three mobile phones and one samsung tablet were recovered from his possession. He told the police that he was in touch with the pakistani handlers engaged in fake lottery by his mobile numbers 7078748746 and 8876769725. The other person has identified himself as Dhiruddin Chaudhary and from his possession, five passbooks, three cheque books, his driving licence, aadhar card, two ATM cards, Rs.500.00 and one mobile were recovered. Both persons confessed to be involved in duping the Indian nationals by opening fake accounts thereby facilitating in the Pakistani nationals in using the said account.