LALITBHAI JADHAVJIBHAI DHOLARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Devnani, learned APP waives service of rule forthwith. Heard Mr. Pratik Jasani, learned advocate for the applicant, Mr. Mitesh Amin, learned Public Prosecutor with Mr. Dharmesh Devnani, learned APP for the respondent-State and Mr. Vicky Mehta, learned advocate appearing for the complainant through video conferencing.

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 465 , 467 , 471 , 114 , 191 and 120B of the Indian Penal Code for which FIR came to be registered as C.R. No. I- 11208037200104 with Kuvadva Road Police Station, Rajkot.

(3.) Prima facie reading of the application reveals that the FIR is lodged alleging that a deal of land bearing survey no. 545/2 was done on the basis of the documents which are found to be forged during the course of investigation. It has been found on the basis of the FSL report that the thumb impression of one Maniben is not found to be genuine. As far as the role of the applicant is concerned, he being the defendant no. 1/6 in the suit has filed a reply in the plain wherein he has confirmed the veracity of such documents. Except the role of the applicant in filing such an affidavit, prima facie there seems to be no other role.