KARUNA NAND BAJPAYEE,J. - (1.) This bail application has been moved seeking the release of the applicant on bail in Case Crime No.1420 of 2013, u/s 14 of Foreign Act, Police Station -Sector 20, Noida, District -Gautam Budh Nagar.
(2.) Heard learned counsel for the applicant and learned A.G.A. Shri Arunendra Kumar Singh. Perused the record.
(3.) Submission of the counsel for the applicant is that the police has apprehended the applicant on 15.11.2013 along with certain articles which were alleged to have been of theft committed in different crimes. It has been also alleged that the applicant is a foreigner belonging to Bangladesh and he is residing in India without any valid Visa and Passport. Further submission is that the applicant is an Indian citizen and his date of birth is 25.5.1991 which was duly registered by the Municipal Corporation of Delhi and he got registration certificate regarding that on 29.7.2011 which has also been annexed as Annexure -2 along with this bail application. The applicant is also having Election I.D. Card, PAN card as well as Adhar card issued by the Government of India, and therefore, in this view of the matter it cannot be said that the applicant is a foreigner but actually he is an Indian and he may be therefore released on bail.;