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Judgment
9 paragraphs · 218 wordsRavindra Maithani, J
Applicants Gaurav Thakur and Deepak Thakur are in judicial custody in Case Crime No. 56 of 2021, under Sections 420 and 406 IPC, Police Station Kankhal, District- Haridwar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicants entered into an agreement to sell the property to the informant took certain money in advance but they did not execute the sale deed instead the property was sold to some other person.
Learned counsel for the applicant would submit that there have been no agreement. Two agreements of similar types purportedly executed by the applicants in favour of different persons, have been filed along with the counter affidavit, which falsify the prosecution case. It is argued that the dispute relates to some committee matter.
Learned State Counsel would submit that the applicants cheated the informant.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail applications are allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.