(1.) Heard Sri Akhilesh Kumar Kalra, the learned counsel for the applicant as well as Sri Punit Kumar Yadav, the learned counsel appearing on behalf of the State and perused the records.
(2.) The instant application has been filed by the applicant seeking anticipatory bail in F.I.R. No.817 of 2023, under Ss. 419, 420, 467, 468, 471 and 129-B I.P.C., registered at Police Station Kotwali Nagar, District Gonda.
(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged by a Lekhpal on 15/9/2023 against 7 persons, including the applicant, stating that the co-accused Jawahar Lal had executed two registered agreements in favour of co-accused Amit Agarwal to sell a piece of government land which is recorded as banjar in the revenue records. Another co-accused Rajmangal Mishra executed a registered agreement dtd. 11/3/2022 to sell a part of the aforesaid land to the applicant. The applicant's anticipatory bail application was rejected by the learned Sessions Court by means of an order dtd. 16/11/2023.
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