Malkeet Singh Alias Baba Balbir Singh vs State Of Uttarakhand

Alok Kumar Verma, J

The present regular bail has been filed by the applicant in Case Crime No.35 of 2024, registered at Police Station Basant Vihar, District Dehradun.

The applicant – Malkeet Singh alias Baba Balbir Singh is in judicial custody under Sections 420, 467, 468, 471 and Section 120B of the Indian Penal Code, 1860.

As per the First Information Report dated 17.02.2024, the co-accused Ashok Kumar was the owner of the property-in-question. An agreement to sell was executed between the Ashok Kumar and the informant on 28.01.2021. But, the sale-deed was not executed.

Heard Mr. Parikshit Saini, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the State.

Mr. Parikshit Saini, Advocate, submitted that the applicant was not the beneficiary and no money was received by him. He did not execute any documents. He is not a previous convict. He is a permanent resident of District Panchkula, Haryana, therefore, there is no possibility of his absconding. Applicant does not have any criminal antecedents. He is in judicial custody since 21.09.2024 and the charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence, and, co-accused of the similar role, namely, Amjad has been granted anticipatory bail by the Co-ordinate Bench.

Learned counsel for the State has opposed the bail application.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant – Malkeet Singh alias Baba Balbir Singh be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.