SOHAN LAL BAJAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No.591 of 2022, under Ss. 120-B, 420, 467, 468 and 471 IPC, Police Station Kotwali Dehradun, District Dehradun.

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

(3.) According to the FIR, the brother of the informant forged a power of attorney without consent and notice of the siblings and sold the property to the applicant. The forged power of attorney was allegedly made in the year 2001 and the property was allegedly sold in the year 2014.