DEEP CHANDRA AGGRAWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed for regular bail in connection with the Case Crime No.281 of 2023, registered at police station Kotwali, District Dehradun.

(2.) Applicant - Deep Chandra Aggrawal 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 were prepared and replaced with the original deeds/ title deeds, kept in the Sub-Registrar Office, Dehradun. Mutation proceedings have also been initiated on the basis of the false sale deeds/ title deeds. During the investigation, involvement of the present applicant was found in the said offence.