HARPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) COUNTER affidavit has been filed, which I have carefully perused.

(2.) I have also seen the documents accompanying the counter as well as other Annexures filed with the bail application.

(3.) THE clear allegations against the petitioner relate to the complainant being made to execute an agreement for sale as well as later on a sale-deed with respect to a property over which the petitioner and other co-accused had no title and actually, the property had already been washed out along the river-bed. The complainant was made to part with a huge amount of money by being induced to execute the aforesaid conveyances. The allegation against the petitioner are very serious in nature.