Manjeet Singh vs State Of Uttarakhand

Ravindra Maithani, J

Applicant is in judicial custody in Case Crime No.476 of 2021, under Sections 120-B, 420, 467, 468, 471 and 506 IPC, Police Station- Kotwali, District- Dehradun. 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 The first bail application, being BA1 No.1062 of 2023, was dismissed as withdrawn on 08.02.2024.

According to the FIR, in the year 2015, the applicant and the co-accused executed a sale deed in favour of the informant, but the property could not be mutated in the name of the informant because there were some disputes with regard to the property. Thereafter, a compromise was entered into between the parties on 18.09.2020 by which the co-accused had agreed to execute sale deed of another property and has agreed to return some of the amount, but he did not keep his words.

Learned counsel for the applicant would submit that the applicant has not received any money; it is co-accused Atiq Ahmed, who was a property dealer and was in good terms with the informant; co-accused has taken entire money; co-accused himself had executed the agreement with the informant; the co-accused has already been granted anticipatory bail.

These factual aspects are admitted 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.