GAURAV THAKUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Gaurav Thakur and Deepak Thakur are in judicial custody in Case Crime No. 56 of 2021, under Ss. 420 and 406 IPC, Police Station Kankhal, District- Haridwar. They have sought their release on bail.

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

(3.) According to the FIR, the applicants entered into an agreement to sell the property to the informant took certain money in advance but they did not execute the sale deed instead the property was sold to some other person.