ASHA RANDHAWA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in FIR No. 257 of 2024, under Ss. 120B, 420, 447, 467, 468, 471, 504, 506 IPC, Police Station Rajpur, District Dehradun.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the informant had purchased a property, but the applicant without any right or authority agreed to sell the property to some third person and had also executed a rent deed in favour of another person. She has also told that she is in touch with some gangsters and they would kill the informant.