VIRENDRA THAPA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Virendra Thapa, who is in judicial custody in FIR No.27 of 2021, under Ss. 419, 420, 467, 468, 471, 120-B of IPC, Police Station Selaqui, District Dehradun, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicant would refer the statement of the complainant annexed by the prosecution with its counter affidavit (page 13) and would submit that on perusal of this statement, it is evident that the complainant and the applicant/accused have never met each other and the complainant had authorized his nephews, namely, Kamlesh Pandey and Pawan Pandey to sell these properties in dispute; that, the complainant admitted that he had received ? 25,00,000/- through his nephews from the present applicant/accused. He would further submit that if at all anybody has been cheated it is the applicant/accused, who even after paying the full amount of the consideration for purchasing of the property in dispute is slammed as accused and put behind the bars; that, if any cheating has been done that might have been done by the nephews of the complainant, who have made other person to impersonate as Chandra Shekher Pandey and forged Aadhar Card of their own uncle i.e. the complainant.