VIDHYA SAGAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Abhay Mishra, learned counsel for the applicant, Sri Indra Mani Tripathi, learned counsel for the first informant, learned A.G.A. for the State and perused the record.

(2.) This application has been moved on behalf of the applicant- Vidhya Sagar seeking anticipatory bail in Case Crime No.429 of 2022, under Sec. - 419, 420, 467, 468, 323, 504, 506 I.P.C., Police Station- Phoolpur, District- Prayagraj.

(3.) As per allegations in the F.I.R., co-accused Shiv Kumar deceptively demonstrated himself as the owner of the land in question and executed a sale deed for sale consideration of Rs.60.00 lacs; it is alleged therein that the sale deed dtd. 8/7/2022 was executed in favour of the first informant's wife on the basis of a previous sale deed dtd. 8/10/2021 purportedly executed by one Radhey Shyam in favour of the seller; it is later revealed to the first informant that infact Radhey Shyam had died in the year 1977 and the present applicant stood in his place impersonating him to execute that sale deed in favour of co-accused Shiv Kumar.