PRAKASH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.322 of 2022, registered at police station Raipur, District Dehradun. Applicant is in judicial custody under Ss. 420, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860.

(2.) As per the case of prosecution, one Sikandar Singh was an employee of PBIL Apex Construction Company. The said Company was an associate company of PACL and PGF Company. The properties-in-question were purchased by the said Company in the name of Sikandar Singh. Co-accused Amit Kumar Singh, Ankit Verma and Vijay Kumar have illegally sold the lands of the said companies through a fake and forged registered Power of Attorney deed dtd. 23/4/2019. However, Sikandar Singh had never executed any Power of Attorney to any person to sell the Company's land. The present applicant is a witness of the said registered Power of Attorney dtd. 23/4/2019. After enquiry, the First Information Report was lodged by the informant Abul Kalam, Inspector, Special Task Force on 4/8/2022. After completion of the investigation, charge-sheet has been filed.

(3.) Heard Mr. Rajkumar Singh, learned counsel for the applicant and Mrs. Manisha Rana Singh, learned A.G.A for the State.