LAKHAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard P.K. Singh, learned counsel for the applicants and Sri Kamlesh Kumar Dwivedi, learned counsel for the informant as well as Sri Vibhav Anand Singh, learned A.G.A. for the State.

(2.) The present anticipatory bail application has been filed on behalf of the applicants, Lakhan Singh and Dinesh, in F.I.R./Case Crime No. 258 of 2021, under Ss. 420, 467, 468, 471, 386, 120B, 504, 506, 409, 34 of IPC, Police Station- Shamshabad, District- Agra, with a prayer to enlarge them on anticipatory bail. PROSECUTION STORY

(3.) As per prosecution story, the informant is a farmer by profession and he is even involved in the cultivation of agricultural land of his brother-in-law Lokendra Singh and gets the benefit thereon. He also sows the land of other persons on contract. The informant is stated to have placed 713 bags of potatoes of his own and 1018 bags of potatoes of his brother-in-law Lokendra Singh in the cold storage owned by Bhagwan Singh and his family members. The main accused Bhagwan Singh, in collusion with the applicants, is stated to have been running the said cold storage without licence and they all are stated to have refused to return the said potatoes and the bags thereof to the informant. The applicants and other co-accused persons are stated to have illegally sold the said potatoes thereby defrauded the informant. The informant is stated to be having receipts of the said deposition of the potato bags. RIVAL CONTENTIONS