KULDEEP NANDRAJOG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present applicant Kuldeep Nandrajog, son of Satpal Nandrajog, is praying for regular bail in reference to FIR dtd. 28/10/2023 bearing FIR No. 0486 of 2023 Police Station - Bahadrabad, District Haridwar wherein present applicant along with others have been implicated for the offence punishable under Sec. 420 IPC. On completion of the investigation, charge sheet has been filed against the present applicant for the offences punishable under Sec. 420, 120-B IPC.

(2.) Learned counsel for the applicant submits that the present applicant is the Director of the company, namely, M/s Octagon Builder and Promoters Private Limited, which is a company registered under the Companies Act, 1956. The said company, namely, Octagon Builders and Promoters Private Limited acquires certain lands for various individuals through their consortium partners in District Haridwar with an objective to develop an integrated township and for that purposes, the Companies have framed a scheme for development, sale and payment realization of a residential complex project on the said premises to be named as "Santour City". An agreement was executed for allotment of the land to the different allottees and in reference to this, one such agreement for allotment for the instance, is also being enclosed.

(3.) It is argued that the agreement was signed by the Director of the Company as a First Party and the Allottee as a Second Party.