AAYESHA SIDDHIKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned senior advocate for the applicant in BA/ 3211/2022 and learned APP.

(2.) These are the applications for bail in respect of C.R.No. 03 of 2022 dtd. 17/02/2022 registered with A.T.S. Kalachowki Police Station for the offence punishable under Sec. 420, 465, 466, 467, 468, 471, 472, 474, 34 of the Indian Penal Code, 1860, under Sec. 3 and 6 of the Passport (Entry into India) Rules, 1955, under Sec. 14 of the Foreigners Act, 1946 and Sec. 3(1) of Foreigners Order, 1948.

(3.) The applicant-Aayesha (in BA/3211/2022) along with her brother Ashif (applicant in BA/3217/2022) and sister-in- law Payal (applicant in BA/3216/2022) came to be arrested on 18/02/2022. It is alleged that they are Bangladeshi nationals and they are residing in India on the basis of forged documents.