KAMLESH YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) The applicant through his brother Ram Balesh Yadav has preferred the instant bail application under Sec. 439 Cr.P.C. seeking regular bail in Case Crime No. 112 of 2023, under Sec. 406, 419, 420, 467, 468, 471, 120-B IPC, Police Station - Aims, District - Gorakhpur.

(2.) The briefly stated basic facts of the application are as under:

(3.) It is submitted that the alleged sale deed was executed on 11/11/2019 and the FIR was lodged in the year 2023 after lapse of 4 years of the incident without explanation of the delay in lodging the said FIR. It is vehemently submitted that the FIR is lodged as after thought with malice intent.