SURENDRA SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed by the applicant seeking anticipatory bail in Case Crime No.354 of 2023, registered at Police Station Patel Nagar, District Dehradun under Sec. 420 of the Indian Penal Code, 1860.

(2.) As per the First Information Report dtd. 11/7/2023, the informant purchased a land from land owner Ram Swaroop Joshi on 6/8/2022. He gave Rs.25.00 lakh to the applicant as earnest money. An agreement to sell was executed between him and the applicant. He deposited Rs.2.00 lakh through RTGS in the bank account of the applicant on 26/8/2022. He gave Rs.3.00 lakh in cash to the applicant on 2/9/2022. Sale-deed was not executed despite assurance given by the applicant.

(3.) Supplementary affidavit dtd. 22/6/2025, filed by the applicant, is taken on record.