PARMINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No.458 of 2025, registered at Kotwali Jwalapur, District Haridwar under Ss. 318(4), 336(3), 338, 340(2) and Sec. 61(2) of the Bharatiya Nyaya Sanhita, 2023.

(2.) Heard Mr. Gaurav Signh, learned counsel for the applicant and Mr. Chitrarth Kandpal, learned Brief Holder for the respondent.

(3.) Mr. Gaurav Singh, Advocate submitted that according to the First Information Report dtd. 2/9/2025, on the basis of fake document, a loan of Rs.38,58,453.00 was obtained and a fake sale-deed was executed by imposter and the seller was also fake person. Applicant has not committed any forgery. He had not applied for any loan. He did not submit any document. He did not obtain any loan. He is neither seller not purchaser of the property. He is also not attesting witness to the sale-deed. He has not received any amount in his account or in cash. He is not a beneficiary in the entire transaction. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding. He is not a convicted person, and he was granted interim bail on 24/9/2025 and conditions of the interim bail have not been violated by him.