PANKAJ SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant as he has been arrested on 10/8/2023 in connection with Crime No.810/2023 registered at Police Station City Kotwali, District Morena for the offence punishable under Ss. 420, 467, 468, 471, 34 of IPC.

(3.) Prosecution story, in brief is that on 10/8/2023 at about 18:00 hours the applicant being owner of Latest Zone Computer in connivance with other co-accused persons prepared forged and fabricated Aadhar Cards for the purposes of getting mobile SIMs on fake names.