ASHOK D. MEHTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This bail application has been moved on behalf of the accused Ashok D. Mehta in Case Crime No. 406 of 2017 under Ss. 406, 420, 467, 471, 120-B of I.P.C., Police Station-Nehru Colony, District-Dehradun.

(3.) As per the FIR co-accused Chandra Prakash Joshi and Sahid Ali came to the complainant and assured that they have a deal of land situated at Mauja Kedarpur, Pargana Central Doon, Dehradun. On this allurement, the complainant entered into an agreement with the accused Ashok D. Mehta and co-accused persons and paid Rs.15.00 lakh. When the complainant told accused and co-accused to execute the sale deed they delayed the matter. Thereafter, the complainant met with Mahesh Chand as the applicant and co-accused had told the complainant at the time of executing the agreement to sell with the complainants that they have entered into the agreement to sell with the aforesaid Mahesh Chand who in turn informed the complainant that he has not entered into any agreement to sell with applicant and co-accused person.