SANJEEV KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sanjeev Kumar, who is in jail in connection with case crime no. 178 of 2015, in respect of offences punishable under Sections 420, 467, 468, 471, 120B, 506 IPC, relating to police station Doiwala, District Dehradun, has sought his release on bail.

(2.) Heard learned counsel for the parties, perused the documents brought on record and considered the grounds taken up in the bail application.

(3.) An FIR was lodged on 14.11.2015 by the complainant Mukesh Kumar against the accused-applicant and two others, alleging therein, that the complainant is engaged in the business of construction of houses. The friend of the complainant named Babloo was murdered by the present accused-applicant and coaccused. The complainant was shown the owner of land bearing khasra no. 446/1, measuring 2 bighas situated at Harrawala, Dehradun. The said land was transferred by the present applicant to the complainant on the basis of forged will of one Somnath and now the present applicant is selling the aforesaid land in parts to different persons and the sale consideration is being grabbed by the present applicant by pressurizing the complainant to sign the sale deeds, agreements etc.