IMRAN AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) The present applicant-Imran Ahmad 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 the applicant, who is an advocate, entered into a criminal conspiracy with the co-accused to prepare false sale deeds and to submit the same to the Sub-Registrar Office. Mutation proceedings were carried out on the basis of the false sale deeds, after which, the properties were further sold on the basis of the forged sale deeds.