MAHESH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Awasthi, the learned counsel for the applicant as well as the learned A.G.A. for the State and perused the record.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 196 of 2023, under Sec. 419, 420, 467, 468, 471, 504, 506 I.P.C., registered at Police Station Fatehpur, District Barabanki.

(3.) The aforesaid case has been registered on the basis of F.I.R. lodged on 20/4/2023 against the applicant and his wife, alleging that the applicant's wife had executed a power of attorney dtd. 13/9/2009 in favour of the applicant who falsely claimed herself to be daughter of Hazari (the informant's father) and on the strength of the aforesaid power of attorney, she executed a sale-deed in respect of a informant's property in favour of the applicant on 25/9/2009.