MATA PRASAD YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amrendra Nath Tripathi, the learned counsel for the applicant as well as Sri Sri Jayant Singh Tomar, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in an FIR bearing Case Crime No. 645 of 2017, under Ss. 420, 467, 468, 471, 504 and 506 IPC, Police Station Kotwali Nagar, District Barabanki.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 19/7/2017 against the applicant and one Om Prakash, stating that the informant had purchased a piece of agricultural land jointly with the applicant. Thereafter, use of the land was converted to residential, plots were carved out and 16 sale deeds were executed in favour of different persons and merely 0.042 hectare land remained, which was owned by the informant and the applicant both jointly. The informant has alleged that as against the balance land of 0.042 hectare, the applicant has wrongly executed sale deed in respect of 0.060 hectare land in favour of two other persons.