ARUP GUHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) This is an application for bail in respect of the offence punishable under Ss. 465, 468, 471, 420, 34 of the Indian Penal Code (hereafter ' IPC ' for short), under Sec. 12 of Passport Act and under Ss. 14(a), 14(b) of Foreigners Act, 1967 registered on 4/10/2022 vide C.R. No.672 of 2022 with Sahar Police Station, Mumbai.

(3.) The applicant was arrested on 4/10/2022 by Sahar Police Station on the complaint of Immigration Officer who had doubt that the applicant is a Bangladeshi National and has obtained the Indian Passport by submitting forged documents.