KAMAL VIRMANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the First Information Report No.0107 of 2023, registered at police station Kotwali Dehradun, District Dehradun.

(2.) The applicant-Kamal Virmani is in judicial custody for the offence under Ss. 120B, 420, 467, 468 and Sec. 471 of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that false sale deeds/title deeds have been made of vacant lands situated in Dehradun or those lands whose owners do not reside in Dehradun. The said forged sale deeds/title deeds have been replaced with the original sale deeds/title deeds kept in the Sub-Registrar Office, Dehradun. Mutation proceedings have also been initiated on the basis of these false sale deeds/title deeds. During the investigation, involvement of the present applicant and co-accused in the offence was found. The false documents were drafted by the applicant-Kamal Virmani and some of the drafted documents were recovered from the computer of his chamber.