LAKHAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the bail applications arise out of a common crime number, they are disposed of together by this common order.

(2.) The instant are the first bail applications filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the Applicants who have been arrested in connection with Crime No.613 of 2018 registered at Police Station Supela, District Durg for offence punishable under Sections 420, 467, 468, 471, 120B and 201 of the Indian Penal Code.

(3.) Case of the prosecution, in brief, is that Amit Shrivastava and Nitin Shrivastava are Directors of Yash Group, which owns lands at Priyadarshini Parisar, Bhilai and those lands have been attached by the Government. On 3.7.2018, a written report was made by Satish Chandrakar alleging that both the Directors of Yash Group, Tapan Sarkar, the present Applicants and other co-accused persons conspired for committing a forgery by preparing forged agreements to sell the attached property of Yash Group, which, at that time, had a market value of Rupees Six to Seven Crores. Allegedly, the accused persons prepared three agreements to sell in November, 2017 and January, 2018 on blank stamp papers, which were purchased in the year 2013, but those three agreements have been shown to be executed on 6.9.2014, i.e., prior to the attachment of the property in question and thereby the accused persons have committed the aforesaid offence.