ASHOK KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Viplav Singh, Advocate holding brief of Sri Surya Bux Singh, learned counsel for the applicant, Sri Vijay Srivastava, learned A.G.A. for the State and perused the material placed on record.

(2.) Applicant seeks bail in Crime No.0212 of 2022, under Ss. 406, 420, 506, 386 and 34 IPC, Police Station Poora Kalandar, District Ayodhya, during the pendency of trial.

(3.) As per prosecution story, the named accused person Raja Man Singh alongwith some unknown persons are stated to have taken Rs.50.00 lakhs from the informant on 12/4/2022 and are stated to have further demanded Rs.20.00 lakhs from him for executing a sale deed of land worth Rs.1.00 crore 50 lakhs, whereas later on, an agreement to sale was prepared pertaining to the said land showing the amount Rs.1.00 crore 20 lakhs.