Vikas Kumar vs State Of Uttarakhand

Alok Kumar Verma, J

Present Application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.01 of 2023, registered at police station Rajpur, District Dehradun.

The present applicant is in judicial custody under Sections 419, 420, 467, 468, 471, 120B and Section 506 of Indian Penal Code, 1860.

Heard Mr. Ajay Veer Pundir, learned counsel for applicant through video conferencing and Mr. Bhaskar Chandra Joshi, learned A.G.A. for State.

Opposing the Bail Application orally, learned counsel for the State submitted that the applicant and other co-accused persons in collusion with each other sold the property of one-Maya Adwani to the informant through two sale deeds, whereas Maya Adwani had died before the sale deeds were executed.

Mr. Ajay Veer Pundir, Advocate for the applicant through video conferencing contended that the applicant has been falsely implicated in the present matter. He does not have any criminal antecedents. He is a permanent resident of district Haridwar, therefore, there is no chance of his absconding, and, two co-accused persons of the similar role have been granted bail by the Coordinate Bench.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, no reason is found to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant-Vikas Kumar be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.