SHOKIN CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shokin Chauhan @ Shokin is in judicial custody in Case Crime No. 768 of 2021, under Ss. 419, 420, 467, 468, 471 and 120-B of IPC, Police Station Laksar, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, some persons named in the FIR sold the property of the informant by impersonation.