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Sultan Ahmad S/O Late Mohammad ... vs State Of Rajasthan
2021 Latest Caselaw 3191 Raj/2

Citation : 2021 Latest Caselaw 3191 Raj/2
Judgement Date : 27 July, 2021

Rajasthan High Court
Sultan Ahmad S/O Late Mohammad ... vs State Of Rajasthan on 27 July, 2021
Bench: Pankaj Bhandari
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 11509/2021

Sultan Ahmad S/o Late Mohammad Hussain @ Kalaphoot, Aged
About 37 Years, R/o Vill. Naydapara (Ninado) Chowk Reg Hojo
Thana Burhi Dong Dist. Rekanpren Capital Saitu Ve Murun
(Ekayab) Maynmar (Burma) Presentably Rent-Holder Shahajad
Pinjara Ka Makan P.n. 39-A 60 Feet Road Fatima Colony
Khatipura Road Ps Sodala Jaipur (At Present Confined In Central
Jail Jaipur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Arvind Sharma For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.142/2021 was registered at Police Station Sadar,

Jaipur for offence under Sections 420, 467, 468, 471 & 120-B

I.P.C.

3. It is contended by counsel for the petitioner that petitioner is

residing in India for last twenty years. He has obtained the

relevant documents and he has not forged any documents.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner is a resident of Bangladesh who had

(2 of 2) [CRLMB-11509/2021]

obtained Aadhar Card, PAN Card and Voter Card by concealing the

fact that he is a citizen of Bangladesh. It is also contended that in

the passport also, petitioner has shown his place of birth as Jaipur.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /49

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