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Judgment
9 paragraphs · 223 wordsRavindra Maithani, J
Applicant Mintu Kumar is in judicial custody in Case Crime No.247 of 2023, under Sections 419, 420, 467, 468, 471, 504 and 120-B IPC, Police Station-Rajpur, District- Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, based on a forged power of attorney of Ajay Anand and Rachna Anand, the applicant sold certain properties of Ajay Anand and Rachna Anand.
Learned counsel for the applicant would submit that all the witnesses of the power of attorney have already been granted anticipatory bail by this Court; the buyers have settled the dispute with the original owner; the applicant is innocent.
Learned State Counsel admits that the buyers have entered into a compromise with the original owner in a civil suit. He also admits that the witnesses of the power of attorney have already been granted anticipatory bail by this Court.
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.