HASAN ABBAS JAIDI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants are in judicial custody for the offence punishable under Sec. 111(2)(b) and Sec. 351(2) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No. 415 of 2025, registered at Kotwali Gangnahar, District Haridwar.

(2.) In short, the allegations in the First Information Report dtd. 27/8/2025 are that the co-accused persons created a fake power of attorney deed and showed that the said deed was executed by one Rekha. Sale-deed of two plots was executed on the basis of the said forged power of attorney deed.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicants and Mr. Chitrarth Kandpal, learned Brief Holder for the respondent.