RAJ KUMAR Vs. STATE

JUDGEMENT

(1.) POWER on behalf of the applicant has been filed by Sri Abdul Rafey Siddiqui, Advocate which is taken on record. Heard learned counsel for the applicant and learned Additional Government Advocate. I have gone through the contents of the First Information Report and the bail rejection order. It has been argued by the learned counsel for the applicant that the applicant has got nothing to do with respect to the execution of the sale deed in question. It is also said that the applicant is neither a witness in the alleged sale deed nor is the beneficiary of such sale/purchase. Submission of learned counsel for the applicant has not been disputed by the learned Additional Government Advocate although from the bail rejection order, it comes out the applicant had introduced two persons as Krishna and Uma Shanker. Without entering into the merit of the case, I am of the opinion that the applicant may be released on bail. Let applicant Raj Kumar involved in case crime no. 495 of 2008 under Sections 419, 420, 467, 468 and 471 IPC of P.S Ram Nagar, district Barabanki be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of learned Chief Judicial Magistrate, Barabanki.