MAHESH CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed for regular bail in connection with the First Information Report No. 107 of 2023, registered at police station Kotwali Dehradun, District Dehradun.

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

(3.) The case of the prosecution is that the applicant along with the co-accused entered into a criminal conspiracy to prepare false sale deeds/ title deeds. The forged sale deeds/ title deeds have been replaced with the original sale deeds/ title deeds, kept in the office of Sub-Registrat, Dehradun. Mutation proceedings have also been initiated on the basis of the said false sale deeds/ title deeds.