DHARMENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No.265 of 2023, under Ss. 420 and 120-B IPC, Police Station Bhagwanpur, District Haridwar.

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

(3.) According to the FIR, the husband of the informant was unwell. He had certain properties recorded in his name. In the early of May, 2023, the informant came to know that their properties had already been sold and mutation proceedings are underway. When she checked, it was revealed that their properties had already been sold on 7/2/2023 to one Chaman Lal. In the sale deed, co-accused Vinod Kumar and Pappu are witnesses. The FIR records that the husband of the informant has been impersonated by forging documents.