VINOD Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Alok Kr. Misra, the learned counsel for the applicant as well as Sri Vinay Kumar Shahi, the learned Additional Advocate General-I, appearing on behalf of the State and perused the records.

(2.) The instant application has been filed by the applicant seeking bail in F.I.R. bearing Case Crime No. 252 of 2022, under Ss. 419, 420, 467, 468, 471 and 120-B of IPC, Police Station Kotwali Nagar, District Gonda.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 22/4/2022 against four persons, not including the applicant, alleging fraudulent execution of an agreement to sell, execution whereof was witnessed by the applicant also. The applicant has been implicated subsequently on the basis of statement of a co-accused Ram Singar, who was also not named in the F.I.R. and who had executed the sale deed in question. He stated that he had executed the deed upon the suggestion made by the applicant.