VISHAL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed by the applicant Vishal Kumar seeking anticipatory bail in Case Crime No. 73 of 2023, registered at Police Station Rajpur, District Dehradun under Ss. 120B, 420, 467, 468 and Sec. 471 of the Indian Penal Code, 1860.

(2.) Heard Mr. Amar Murti Shukla, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondents.

(3.) Mr. Amar Murti Shukla, Advocate, submitted that late Mange Ram, the father of the applicant, purchased the property-in-question from Smt. Swarup Kumari through a registered sale-deed dtd. 19/12/1978. He executed a will dtd. 17/12/2002 in favour of the present applicant. The present applicant sold the said property to Smt. Rekha Sharma through a registered sale-deed dtd. 30/8/2022. The daughter of Smt. Swarup Kumari is the informant of the present First Information Report. She had filed a Civil Suit for cancellation of the sale-deed dtd. 19/12/1978, will dtd. 17/12/2002 and the registered sale-deed dtd. 30/8/2022. The said Original Suit was decreed ex-parte against the present applicant. The applicant has filed an Application under Order IX Rule 13 of the Code of Civil Procedure, 1908. The said Application is still pending.