AKHLAKH AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Tawvab Ahmed Khan, learned counsel for the applicant, Mr. K.P. Pathak, learned A.G.A. for the State and perused the record.

(2.) The present application has been moved seeking anticipatory bail in Case Crime No. 408 of 2022, under Ss. 365, 342, 420 IPC and Sec. 3, 5(1) of Uttar Pradesh Prohibition of Unlawful Conversion of Religion Act 2021, P.S.-Kotwali, District-Fatehpur, with the prayer that in the event of arrest, applicant may be released on bail.

(3.) As per contents of first information report, the complainant has alleged that he was promised employment by co-accused Arman Ali whereafter he was taken to a Madarssa and a mosque and pressure was exerted upon him to convert his religion but some how he managed to escape.