SATYAPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Satyapal Singh seeks anticipatory bail, in Case Crime/FIR No. 255 of 2022, under Ss. 420 and 406 of IPC, Police Station Bahadrabad, District Haridwar.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the informant executed a registered agreement with the applicant and paid Rs.16.00 lakhs. But, subsequently, the applicant denied to deliver the possession.