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Judgment
9 paragraphs · 248 wordsRavindra Maithani, J
Applicant Jitendra Kumar is in judicial custody in Case Crime/FIR No. 78 of 2023, under Section 420, 467, 468, 471 and 120B IPC, Police Station Clementown, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicant, based on a forged Power of Attorney agreed to sell the property of the father of the informant to one Ateek Ahmed.
Learned counsel for the applicant would submit that he is innocent; he was merely asked to witness the deeds; he is not the beneficiary. He would refer to the agreement to sale to argue that it reveals that the money was paid in cash some times in the year 2012 also, when even there was no Power of Attorney. It is argued that if there was no Power of Attorney in the year 2012, there was no opportunity for the applicant to receive any money. It is argued that the property has yet not been sold.
Learned State counsel admits that the property has yet not been sold.
Having considered the entirety of facts, this Court is of the view that 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.