ARUN AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Arun Agarwal seeks anticipatory bail in Case Crime No.0015 of 2024, under Ss. 120-B, 420, 427, 467, 468, 471 IPC, Police Station Raiwala, District Dehradun.

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

(3.) According to the FIR, the applicant sold a property to the informant prescribing boundaries of the property, which was sold. Subsequently, the Government Authorities claimed that the property belongs to the Government. The informant has been cheated.