YOGESH KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Rajiv Lochan Shukla, learned counsel for the applicant; Shri Prabhakar Awasthi and Shri Anuruddh Chaturvedi, learned counsels for the informant; learned A.G.A. for State and perused the material placed on record.

(2.) The instant bail application has been filed on behalf of the applicant, Yogesh Kumar Tiwari, with a prayer to release him on bail in Case Crime No. 659 of 2020, under Ss. 420, 467, 468, 471 506, 406 IPC, Police Station Jhunsi, District-Allahabad, during pendency of trial.

(3.) As per the first information report, the applicant persuaded the informant to transfer his properties for doing business in partnership. It was agreed that the sale deeds are being registered only for the time being to attract investments from third parties and later the informant will execute return deeds of the properties. It has been further alleged that the informant cheated and committed criminal breach of trust and got his name mutated over the properties of the informant. The informant was assured that he would be a partner in the business but he was never made partner in the business by the applicant. When the informant confronted the applicant in this regard he was threatened of dire consequences. The informant lodged the FIR in this regard under Ss. 419, 420, 467, 468, 471, 506 IPC on 2/11/2020.