VIPIN GARG Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.870/2020, registered at Police Station Sarkanda, Dist.- Bilaspur C.G. for offence punishable under Sections 420, 467, 468, 471 and 34 of the I.P.C.

(3.) As per the First Information Report FIR lodged by Manikdas Manikpuri on 18-9-2020, his wife had purchased land bearing khasra No.1053/87, bearing plot No.279, area 2400 sq.ft. from one T.D. Sarjal by registered sale deed dated 18-11-2010 and was possessed of the land. T.D. Sarjal had purchased the land from the society on 30-3-1994. They had adjoining land belonging to one P. Laxmi, wife of P. Ramu, which she had purchased from Pritam Singh Luthra on 19-5-2016 and the said Pritam Singh Luthra had, in turn, purchased the land from the society on 21-12-1990. The present office bearer of the society, applicant Vipin Garg along with Harvati Sharma and Manjulata Mishra hatched a conspiracy to execute the sale deed on 18-2- 2011 by tampering 22 point (22 1 ) form, issued by the Patwari as a result of which the land belonging to the wife of the complainant has been shown to have been again sold. On obtaining fresh 22 point (22 1 ) form from the Halka Patwari it became clear that the 22 point form submitted by the applicant has been tampered at five places to change the location of the land and in this way the land of the wife of the complainant has been sold.