NITIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed by the applicants seeking anticipatory bail in Case Crime No.512 of 2022, registered at Kotwali Roorkee, District Haridwar under Ss. 420, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860.

(2.) According to the respondent-State, the applicant no.1 had purchased the property-in-question from co-accused Umesh Chand, who was impersonating Jagdish Singh, the real owner of the property. The said property was valued at Rs.8.00 crore, which has been shown to be purchased for one crore twelve lakh. The applicant no.2 was a witness to the sale-deed.

(3.) An Anticipatory Bail Application was filed by the applicants. The said Anticipatory Bail Application (No.599 of 2025) has been rejected by the learned Ist Additional Sessions Judge, Roorkee, District Haridwar on 5/12/2025.