YANG MENGMENG Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Pradeep Kumar -IV, learned counsel for the applicant as well as the learned AGA for the State and perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicant, Yang Mengmeng, with a prayer to release him on bail in Criminal Case No.118594 of 2024, Charge-sheet No.138 of 2024, Charge sheet dtd. 27/9/2024, Case Crime No. 142 of 2024, under Ss. 340(2), 318(2), 319, 337, 61(2) B.N.S. and under Sec. 14-A of Foreigner's Act, Police Station Sonauli Kotwali, District Maharajganj, during pendency of trial.

(3.) There are allegations in the FIR dtd. 1/8/2024 lodged by the police that the applicant alongwith two co-accused, namely, Gu Baoqiang and Lobsang Tsering, were caught trying to illegally enter the Indo-Nepal boarder, being foreign nationals. On inquiry, passports of the applicants and other accused, Gu Baoqiang, were found to be of Chinese origin. Third person, namely, Lobsang Tsering, was found with Indian Aadhar Card, Nepalese Driving Licence, Indian PAN Card, Indian Voter Card, one ATM, mobile phone, Indian currency of Rs.2100.00 and Nepalese currency of Rs.5700.00. No other recovery was made from the applicant and other Chinese national.