ANKIT VERMA 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. 419, 420, 467, 468, 471 and Sec. 120 B of the Indian Penal Code, 1860.

(2.) The case of the Prosecution is that 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 PACL and PGF Company in the name of the said Sikandar Singh. Sikandar Singh never executed any Power of Attorney deed in favour of any person to sell the Company's land. The present applicant and co-accused Vijay Kumar and Amit Kumar Singh have illegally sold the lands of the said companies through a fake and forged registered Power of Attorney deed 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. Charge-sheet has been filed in the present matter.

(3.) Mr. Bhuwan Bhatt, Advocate, contended that applicant is a registered Power of Attorney holder, executed by the said Sikandar Singh. The sold properties were recorded in the name of Sikandar Singh. The said Power of Attorney deed has not been cancelled till date.