ANAS RANA Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant bail application has been filed on behalf of the applicant with a prayer to admit him on bail in Case Crime No.123 of 2019, under Sections 420,467,468,471 IPC and Section 12 Passport Act, Police Station Kotwali Nagar, District Saharanpur during the pendency of trial.

(2.) Heard learned counsel for the applicant as well as learned AGA for the State and perused the material placed on record.

(3.) It is argued by the learned counsel for the applicant that the applicant has maliciously been prosecuted on the basis of an FIR lodged on 1.5.2019 by Sub-Inspector, LIU, Saharanpur, U.P. against the applicant and his brother and two sisters who are residing in India and it is alleged that they are Pakistan National and living in India concealing their identity, on the basis of forged and fictitious passport, Adhar Card and Pan Card etc hence the report be lodged against them.