Jai Kumar vs State Of U.P.
2012 Latest Caselaw 5040 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 5531 of 2012
 

 
Petitioner :- Jai Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Suresh Kumar,Santosh Kr. Yadav
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Applicant prays for bail in Case Crime No. 267 of 2011, under Sections 420/467/468/471/504/120B  I.P.C. Police Station Wazirganj, District Lucknow.

Learned counsel appearing for the applicant contends that the applicant is illiterate.  Under the intoxicating effect of liquor thumb impressions of the applicant have been obtained.  There is delay in lodging of the F.I.R.

I have considered the arguments of the learned counsel for the applicant in context of nature of offence. 

As per the allegations, one Jai Singh S/o Dashadin owned a particular piece of land.  Jai Singh happens to be the uncle of the applicant Jai Kumar.  Jai Kumar projecting himself as Jai Singh sold property of Jai Singh and accepted more than seventy four lacs of rupees from Ansal Properties Infrastructure Pvt. Ltd. (APIL).  When the officials of the company went to take possession through the relatives of the applicant, they were threatened to go back, or else they would be buried in the land itself.  Land had not been sold by Jai Singh.  On enquiry, it was found that in fact the applicant had impersonated the real owner of the land and had taken money by way of cheating, impersonation, fraud, and forgery.

At this stage, learned counsel for the applicant prays for time to take instructions as to whether the applicant is ready to return the money or not.

List on 17.10.2012.

Order Date :- 11.10.2012

A.Nigam