JAGVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicant seeking anticipatory bail in Case Crime No.377 of 2024, registered at Police Station Vikas Nagar, District Dehradun.

(2.) As per the First Information Report, despite an agreement between the co-accused and the informant to sell the property-in-question, sale-deeds of the property-in-question have been executed by the co-accused Lakhan Singh in favour of the present applicant and others.

(3.) Heard Mr. Pawan Mishra, learned counsel for applicant, Mr. Pratiroop Pandey, learned A.G.A. assisted by Mr. Pradeep Lohani, learned Brief Holder for State and Mr. Ramji Shrivastava, learned counsel for inform ant/ victim.