- (1.) Heard learned counsel for the parties. Petitioner is accused in a case registered under Sections 420, 467, 468, 471 & 120-B/34 of the Indian Penal Code.
(2.) It reveals from the F.I.R. that the petitioner, who happens to be agent of M/s Onikra company placed application with fake identity for issuance of SIM card. It is submitted that the petitioner has not cheated anyone nor he has made any forgery. He is simply authorised to collect applications and hand over same to the Office concerned. It is duty of the Manager to verify those documents before issuing SIM card.
(3.) Learned counsel for the State opposed the prayer for bail.;