GURVINDER KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Criminal Case No.148 of 2023, under Sec. 420 IPC, Police Station Kelakhera, District Udham Singh Nagar.

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

(3.) According to the FIR, the applicant entered into an agreement with the informant with regard to sale of a property. The agreement was registered, money was also transferred, but the applicant did not execute the sale deed.