MOHANLAL JANGDE Vs. STATE OF C.G

JUDGEMENT

(1.) Heard.

(2.) The accused/applicant has preferred this bail application under Section 438 of the Code of Criminal Procedure, apprehending arrest in crime No. 16/2005, registered at Police Station Patan, Distt. - Durg (CG) for commission of the offence punishable under Sections 420, 467, 468 and 511 of the I.P.C., for releasing him on anticipatory bail.

(3.) It is alleged that the applicant filed an application accompanied with consent letter said to be issued by his sister Hemin Bharti and his aunt (Father's sister) Dukan Bai for recording his name in revenue records against the land bearing Khasra No. 229, 239, 383, 418/1, 710, 903 situated at village Sikola. The said application was rejected by the Tahsildar on the ground that on the death of his uncle Sukhlal, no right is accrued in favour of the applicant. Dukan Bai made a complaint to the police alleging that the applicant, to grab her land, has prepared a fake document alleging it to be a consent letter issued by her, Neither she has signed it, nor is able to sign.