ABDUL MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 69 of 2024, under Ss. 420, 417, 120B, 467, 468, 471 IPC, Police Station Haldwani, District Nainital. He has sought his release on bail.

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

(3.) According to the FIR, the Government land in the Company Bagh, Haldwani ('the property') was sold on multiple occasions by illegal plotting, illegal construction etc. The FIR makes allegations against the co-accused Safia Malik as to how did she claim the property of her own by filing affidavits in some petitions before the Court.