ASHISH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. Heard Sri Anil Srivastava, learned Senior Advocate assisted by Sri Utkarsh Srivastava, learned counsel for the applicant as well as Sri Ashutosh Srivastava, learned A.G.A. for the State and also perused the record.

(2.) The present anticipatory bail application has been filed on behalf of the applicant in F.I.R./Case Crime No. 0642 of 2023, under Ss. 420, 467, 468, 471, 120-B IPC, Police Station Sahibabad, District Trans Hindon (Commissionerate Ghaziabad), with a prayer to enlarge him on anticipatory bail.

(3.) As per prosecution story, the informant is stated to have jointly purchased the house from Smt. Dhanwati and Amit Sharma, who had inherited the said property from sister-in-law (Bhabhi- Smt. Lalit Kumari). Subsequent to it, the informant and Amit Sharma had executed the power of attorney to Awanish Kumar on 26/9/2022, who on the same day executed the sale deed to his wife. It was alleged that the applicant had executed the sale deed in their favour by impersonating the deceased Lalit Kumari, who died way back in the year 2006.