KALPESHBHAI LAXMANBHAI MACHHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11197025201144 of 2020 registered with Karjan Police Station, District: Vadodara for the offences punishable under Sections 406 , 419 , 420 , 465 , 467 , 468 , 471 , 120B and 114 of the Indian Penal Code.

(2.) Learned advocate for original complainant has produced an affidavit of the original complainant which is taken on record. It is submitted by learned advocate for original complainant that present applicant named in the FIR has actively participated in the commission of the said offence. That the offence is committed in connivance, conspiracy and abatement of each other. That, present applicant had joined hands with accused named Jigish Ambalal Shah and other accused. That present applicant accompanied accused Jigish Ambalal Shah from Vadodara to Bharuch and as a part of their conspiracy become the witness of the said agreement. That knowing fully well the person who is signing as Bhogilal Laljibhai Patel is impersonating original complainant Bhogilal Laljibhai Patel, he become the witness of this forged document. That present applicant was also aware about the affixation of false photographs on agreement to sell which also shows the impersonation of original complainant. Hence, it was requested by him to dismiss present application.

(3.) Hence, the present application is allowed and the applicant is ordered to be released on regular bail in connection with an FIR being C.R.No. 11197025201144 of 2020 registered with Karjan Police Station, District: Vadodara on executing a personal bond of Rs.10,000/ ? (Rupees Ten Thousand Only) with one surety of the like amount to the satisfaction of the learned Trial Court and subject to the conditions that the applicant shall;