Radha Muni vs State Of Uttarakhand

Ravindra Maithani, J

Applicant- Radha Muni is in judicial custody in Case Crime No.35 of 2023, under Sections 420, 448, 467, 468, 471, 120-B IPC, Police Station- Kankhal, District-Haridwar. She has sought her release on bail.

Heard learned counsel for the parties and perused the record.

According to the FIR, co-accused Sant Krishan Muni had been staying in an ashram based on some forged documents. On 19.10.2022, co-accused Sant Krishan Muni visited the ashram so as to grab it. Thereafter, a compromise was arrived at police station, and it was agreed between the parties that neither the informant, nor the co-accused Sant Krishan Muni or any of his associate would visit the ashram, but the FIR records that on 20.01.2023, co-accused Sant Krishan Muni unauthorisedly got possession of the ashram.

Learned counsel for the applicant would submit that the co-accused has already been granted anticipatory bail; the applicant is not the beneficiary of the will; she is not named in the FIR.

Learned counsel for the informant would submit that the forged will was executed in the name of co-accused, thereafter, co-accused constituted a trust, in which the applicant is the Treasurer, and, thereafter, she took advantage from some other people.

Learned State Counsel adopts the arguments of learned counsel for the informant.

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 her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.