RYEN Vs. STATE OF U.P.

JUDGEMENT

(1.) The judgment is being structured in the following conceptual framework to facilitate the discussion:

(2.) The accused in the instant case is a Chinese national who is facing trial in Case Crime No. 408 of 2022 at Police Station Beta-2, District- Gautam Buddha Nagar under Ss. 419, 420, 467, 468, 471, 120B, 201 IPC and Sec. 14(A), 14(B), 14(C), 14 of Foreigners Act and Sec. 66D IT Act. The applicant is in jail since 9/7/2022.

(3.) This is the first bail application filed by the aforesaid Chinese national before this Court. The bail application of the applicant was rejected by the trial court on 7/11/2022.