JITENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicant seeks bail in connection with Case Crime no.4 of 2014, under Sections 420, 467, 468, 471 & 120 -B IPC, P.S. Tehri, District Tehri Garhwal.

(2.) HEARD learned counsel for the parties, considered the grounds taken in the bail application and perused the documents on record. An FIR was lodged against six accused persons, including the applicant, for the offences punishable under Sections 420, 467, 468, 471, 120B of IPC, alleging therein, that the accused persons prepared a forged Power of Attorney purported to have been executed by the informant. The same was registered before Sub Registrar, Tehri. No suit for cancellation of said Power of Attorney declaring revocation of such Power has been instituted. The applicant did not drive any title in the property covered by said Power of Attorney. The informant has not come up with the case that the land in possession of the applicant has been sold or conveyed to any person on the basis of said Power of Attorney dated 19.09.2013. It is the case of the present applicant that the Power of Attorney was executed by the informant, which fact now she is denying. It is also the statement of learned counsel for the applicant that no fake Power of Attorney was executed by the applicant or any of the other co -accused. Applicant is not a previous convict. The present applicant is said to be the witness of the forged Power of Attorney. Co -accsued Meghraj Singh was granted bail by this Court, vide order dated 13.05.2014.