Chotey Lal vs State Of U.P.
2013 Latest Caselaw 630 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- BAIL No. - 2084 of 2013
 

 
Petitioner :- Chotey Lal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajeet Kumar
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Pankaj Mithal,J.

The applicant is involved in Case Crime No. 349 of 2012 under Sections 419,420,467,468,471 IPC, P.S. Kotwali Nagar, District- Barabani and it is alleged that he manipulated to get the sale deed executed in favour of his wife by setting up an impostor in place of Roop Rani who died in the year 2001.

Learned counsel for the applicant submits that the applicant is ready to surrender the original of the sale deed and to undertake that neither the applicant nor his wife  or their agents and representatives would transfer the aforesaid property so as to create third party rights in it. 

Let the aforesaid original sale deed be submitted before the Chief Judicial Magistrate and an undertaking on affidavit  be given as aforesaid by tomorrow ie. 10.4.2013 by the applicant and his wife. 

Put up this matter day after tomorrow ie. 11.4.2013.

Order Date :- 9.4.2013

SKS