SHANTI RANI AGARWAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Imran Ullah, learned counsel for the applicant, Sri Nand Lal Pandey, learned counsel for the opposite party no. 2 and Sri V.K.S. Parmar, learned A.G.A. for the State.

(2.) The instant bail cancellation application has been filed on behalf of the applicant (complainant) with the prayer to cancel the bail granted to opposite party no. 2 by the court concerned in Case Crime No. 520 of 2020 under Ss. 147, 420, 467, 468, 471, 387, 447, 504, 506 IPC, Police Station George Town, District Prayagraj. PROSECUTION STORY:

(3.) The informant Smt. Shanti Rani Agarwal lodged an FIR at P.S. George Town on 30/9/2020 stating that she had purchased the plot no. 8/49 at C.Y. Chintamani Road, George Town, Prayagraj, from its original owner Dr. Pant. Adjacent to it, Anil Dwivedi @ Gulab Dwivedi had purchased a plot of dimension 30 x 72 ft. in resale. Subsequent to it, opposite party no. 2 Anil Dwivedi had illegally taken possession on the part of the land of the informant and had even undertaken illegal construction. On being objected by the informant, the opposite party no. 2 is stated to have threatened the applicant/informant alongwith his associates and had even demanded a ransom of Rs.15.00 lakhs. The said illegal construction was ordered to be demolished by the Prayagraj Development Authority. The opposite party no. 2 is stated to have prepared forged documents and is stated to have again demanded ransom from her. RIVAL CONTENTIONS: CONTENTIONS ON BEHALF OF THE APPLICANT: