JUDGEMENT
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(1.)This is an application under Sec. 438 of the Cr.P.C, 1973 for grant of pre-arrest bail, of the accused person-petitioner, in the event of arrest, in connection with N.C.C PS Case No.2022 NCC 040, dtd. 16/4/2022 registered under Sec. 419 of the IPC and Sec. 66-D of I.T Act, 2000 and added Ss. 468, 471 of 120B of IPC.
(2.)It is case of the petitioner that he has been booked in connection with N.C.C PS Case No.2022 NCC 040, dtd. 16/4/2022 registered under Sec. 419 of the IPC and Sec. 66-D of I.T Act, 2000 and added Ss. 468, 471 of 120B of IPC. The petitioner has filed a bail application before the court below. The court below after hearing the both sides held that the ingredients of Sec. 468 of the CrPC is not made out. The court below has also expressed in favour of the petitioner since the crime is not made out.
(3.)Aggrieved by the common order dtd. 10/5/2022 passed in B.A No.86 of 2022, B.A. 90 of 2022 rejecting the bail applications, the petitioner has approached this court seeking grant of anticipatory bail.
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