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Judgment
10 paragraphs · 197 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 382 of 2022, under Sections 420, 467, 468, 471 and 120-B IPC, Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
This is the second bail application. The first bail application, being BA1 No.1063 of 2024, was dismissed as withdrawn on 17.12.2024.
According to the FIR, the property of the informant was sold to the applicant by impersonation
Learned counsel for the applicant would submit that a suit for cancellation of sale deed was filed, in which compromise has taken place and sale deed has been cancelled, based on the compromise between the parties.
This fact is not disputed by learned State counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.