VIMLESH Vs. STATE OF U.P.

JUDGEMENT

(1.) As per the guidelines laid down by the High Court, the urgent bail applications have been directed to be heard through video conferencing. Learned counsel for the applicant had made an application for urgency which was placed before the Court concerned and it has been allowed and it is in this fashion that the aforesaid bail application has been placed before this Court.

(2.) The Court has heard Shir Anil Kumar Yadav, learned counsel for the applicant and Shri Ranvijay Singh, learned AGA via video conference.

(3.) The submission of the learned counsel for the applicant is that it is a purely civil dispute relating to the land which initially belonged to Jashoda Devi @ Vimla Devi, who had executed a sale-deed dated 20.03.2017 in respect of Plot No.1207-Ka in favour of the informant Anita for a sale consideration of Rs.3:00 lacs and the applicant is merely a marginal witness of the aforesaid sale-deed.