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Judgment
5 paragraphs · 192 wordsPrafulla C. Pant, J.—Applicant-Shaukat, who is in jail in connection with FIR No. 100 of 2011, relating to offences punishable u/s 420, 467, 468, 471, 506 Indian Penal Code, Police Station Sitarganj, District Udham Singh Nagar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted -2 that complainant is owner of plot No. 626/3 as is evident from the copy of khatoni filed with the affidavit. The disputed sale deed was executed in respect of property 626/2. It is pleaded that otherwise also applicant was a simple witness in the sale deed said to have been executed fraudulently, and not the beneficiary of the deed.
Having considered submissions of learned Counsel for the applicant, and after going through the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Shaukat be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.