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Uttarakhand High Court

Yogesh Nautiyal vs State Of Uttarakhand on 22 October, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

 HIGH COURT OF UTTARAKHAND AT NAINITAL
           1st Bail Application No. 1424 of 2024

 Yogesh Nautiyal                                ........Applicant

                              Versus

 State of Uttarakhand                         ........Respondent
 Present:-
       Mr. Pankaj Tangwan, Advocate for the applicant.
       Mr. Pramod Tiwari, Brief Holder for the State.
       Mr. Piyush Garg, Advocate for the informant.


 Hon'ble Ravindra Maithani, J. (Oral)

Applicant Yogesh Nautiyal is in judicial custody in FIR No. 378 of 2022, under Sections 420, 467, 468, 471 IPC, Police Station Raipur, District Dehradun. He has sought his release on bail.

2. Heard learned counsel for the parties and perused the record.

3. According to the FIR, the applicant got a sale deed executed in his favour in the year 2007 from the mother of the informant, knowing that the informant and his brother were major and owners of the property at the relevant time. The applicant purchased 1500 sq. Mts. of land, but he sold 1817.95 sq. Mts. of land to some other persons.

4. Learned counsel for the applicant would submit that no interest of the informant has been affected by any 2 action of the applicant; the property was purchased from the mother of the informant.

5. Learned counsel for the informant would submit that the applicant sold the property more than what he had purchased. He would submit that in the year 2007, the informant and his brother were major, despite that the applicant had got executed a sale deed in his favour by the mother of the informant.

6. Learned State Counsel adopts the arguments advanced by the learned counsel for the informant.

7. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.

8. The bail application is allowed.

9. Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.

(Ravindra Maithani, J) 22.10.2024 Avneet/