MANISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant - Manish alias Bolar is in judicial custody for the offence punishable under Ss. 420, 467, 468, 471, 120B of the Indian Penal Code, 1860, Ss. 111, 351 and Sec. 352 of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.415 of 2025, registered at Kotwali, District Haridwar.

(2.) As per the First Information Report dtd. 27/8/2025, the applicant and the co-accused persons created a fake power of attorney deed and showed that the said deed was executed by one Rekha. Thereafter, 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 applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent.