- (1.)Heard Ms. Sanju Lata, learned counsel for the applicant and Sri Sunil Kumar, learned A.G.A. for the State.
(2.)By means of this application under Sec. 439 of Cr.P.C., applicant who is involved in Case Crime No. 78 of 2024, under Ss. 3/5 (1) of Uttar Pradesh Prohibition of Unlawful Conversion of Religion Act, 2021 (hereinafter referred as 'the Act of 2021'), Police Station- Nichlaul, District- Maharajganj seeks enlargement on bail, during the pendency of trial.
(3.)The prosecution story as unfolded in the First Information Report is that on 15/2/2024, the informant was invited to the house of co-accused, Vishwanath. When he reached there he saw that many people of village were there, most of them belonging to Scheduled Castes community. Along with the co-accused, Vishwanath, his brother, Brijlal, the applicant and one Ravindra were present. He was asked to leave Hindu religion and accept Christianity. He was told that once he accepts Christianity, all his pain would come to an end and he would progress in life. Some of the villagers on the assurance had accepted Christianity and started praying. The informant after making an excuse ran away and informed the Police.