ALI MOHAMMAD WANI Vs. UT OF J&K

JUDGEMENT

(1.) The petitioners have sought bail in anticipation of their arrest in FIR No.22/2021 for offences under Sec. 420, 467 and 109 IPC registered with the Police Station, Kralgund Kupwara.

(2.) The facts giving rise to the filing of the instant petition are that on 21/4/2021, one Ghulam Mohammad Mir lodged a written complaint before the Police alleging therein that a loan has been taken by some unknown persons under Account No.115020019259493 from HDFC Bank Branch Baramulla in his name. it was further alleged in the complaint that some unknown persons and officials of the HDFC Bank are involved in the crime.

(3.) During the course of investigation, statements of witnesses under Sec. 161 of J&K Cr. P. C were recorded and the relevant loan file from the HDFC Bank was seized. It was revealed that one Manzoor Ahmad Wani had impersonated himself as Ghulam Mohammad Mir, the complainant, and one Tariq Ahmad Mir stood as his guarantor. Tariq Ahmad Mir happens to be the son-in-law of the complainant. It was also revealed during the course of investigation that the aforesaid Tariq Ahmad Mir had close contacts with petitioners who happen to be the officials of the Revenue Department. The said accused procured revenue extracts relating to the land of the complainant with the help of some agents, namely, Hameed Ahmad Bhat and Farooq Ahmad Ganai, whereafter forged documents in the name of complainant were prepared. Besides aforesaid persons, one more person Firdous Ahmad Sheikh and officials of the HDFC Bank, namely, Manzoor Ahmad Shoosha S/o Gh. Mohammad Shoosha R/o Sopore and Bilal Ahmad Lone S/o Ab. Ahad Lone r/o Rafiabad were also found involved in the commission of the crime. Seven accused persons have been arrested so far whereas petitioners are yet to be arrested. However, their finger prints have been taken which are being submitted before FSL, Srinagar, for obtaining expert opinion.