SADHU SHARAN CHAUDHARY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) The present application has been moved seeking anticipatory bail in Case Crime No.06/2022, under Ss. 419/420/467/468/471/120-B I.P.C., Police Station Kotwali, District Basti with the prayer that in the event of arrest, applicant may be released on bail.

(3.) It has been argued by the learned counsel for the applicant that applicant is innocent and he has an apprehension that he may be arrested in the above-mentioned case, whereas there is no credible evidence against him. According to prosecution version, applicant and co-accused persons have got executed a sale-deed of the land of complainant by showing one Harilal as owner of the said land. Learned counsel submitted that alleged sale-deed has been shown in the name of co-accused Adarsh Gupta and that applicant has no concern with the said sale-deed. Applicant is neither purchaser nor the witness of the said sale-deed. The allegation that applicant was involved in execution of said sale-deed, is thoroughly false and the same is not supported by any evidence. Further dispute in question is purely civil in nature. The criminal history shown against applicant has duly been explained in affidavit. It was also submitted that applicant undertakes to co-operate during investigation and trial and he would appear as and when required by the investigating agency or Court. It has been stated that in case, the applicant is granted anticipatory bail, he shall not misuse the liberty of bail and will co-operate during investigation and would obey all conditions of bail.