TINABHAI LAGDHIRBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present successive anticipatory bail application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being I - C.R. No. 5 3 4 o f 2 0 1 9 registered with the Sola High Court, Police Station, District: Ahmedabad (City) for the offences punishable under Sections 420, 465, 467, 468, 471, and 120(B) of the Indian Penal Code.

(2.) Learned advocate Mr. R.C. Jani has instructions to appear for the original-complainant. Registry to accept Vakalatnama of learned advocate Mr. R.C. Jani for the original-complainant.

(3.) The facts in nutshell of the case are that the present FIR has been lodged by one Balchandbhai Dayabhai Patel - the complainant and the owner of land in question. It is stated in the FIR that the original-complainant had purchased the said land in the year 2005 and since then the said land is in his possession and he has been cultivating the same land. On 15.11.2019, the complainant received a phone call of his relative namely- Chirag Patel, informing that some land broker came to sell your land situated at village- Ognej. On 27.11.2019, his son- Nainesh received a phone call from his friend - Mr. Anupbhai Patel that sale deed is registered of complainant land situated at village Ognej, so inquire with the Office of Sub-Registrar. On inquiry with the Office of the Sub-Registrar, it is found that bogus agreement to sale was created by Sanjaybhai Rabari. Hence, this FIR is lodged.