Sukhdev Singh vs State of Uttarakhand

Tarun Agarwala, J.—Heard Mr. Navneet Kaushik, the learned Counsel for the applicants, Mr. S. S. Adhikari, the learned A.G.A. for the State and Mr. Lalit Sharma, the learned Counsel for the complainant.

The first information report No. 271/2009 was lodged by the complainant Satnam Singh. In this investigation, the Tractor of the applicant was seized. The case diary mentions that the Tractor was subsequently released in favour of Baldev Singh, who is alleged to be the owner of the Tractor. Later on, the police found out that forged papers were submitted for the release of the tractor. Another first information report No. 343/2009 was also lodged against the complainant Satnam and others. In view of the cross F.I. Rs. , the complainant Satnam Singh, after taking an extract of the case diary in FIR No. 271/2009 has lodged the FIR alleging that the applicant, by producing forged papers, had got the tractor released surreptitiously. The role of the applicant Sukhdev Singh is that he had handed over the forged papers to the police authorities.

In the light of the aforesaid and without commenting anything further on the merit of the case coupled with the fact that there is an enmity between the complainant and the applicant and no action whatsoever was taken by the police while investigating the matter in Case No. 271/2009 with regard to the submission of forged documents, this Court is of the opinion that the applicants are entitled to be enlarged on bail. Consequently, the bail applications are allowed.

Let the accused-applicants be released on bail in connection with F.I.R. No. 277 of 2010, P.S. Bazpur, District Udham Singh Nagar on executing a personal bond each and two sureties each in the like amount to the satisfaction of the court concerned.