SALEH MASUM PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail preferred in connection with FIR No.111822021200490 of 2020 registered with Navsari Rural police station for the offences punishable under sections 460 , 467 , 468 , 471 and 120 of the Indian Penal Code.

(2.) Applicants herein are witnesses to the registered document alleged to have been executed in using cancelled Power of Attorney in a fraudulent manner by usurping the rights of Complainant and his family members by registering the sale deed at the Sub- Registrar's Office on 17.02.2020.

(3.) On issuance of rule, learned Additional Public Prosecutor gathered the details from the Investigating officer and assisted the Court. This Court has heard learned advocate Mr. Panthil Majmudar for the applicant and learned Additional Public Prosecutor Ms.Shruti Pathak for the respondent-State and also had an occasion to peruse the papers relating to the said transactions in details.