DEVENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) These application are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11189003210389 of 2021 with Morbi City A-Division Police Station for the offences punishable under Sections 465, 467, 468, 471 and 120-B of the Indian Penal Code and under Sections 3, 4(1), 4(3) and 5(C) of the Gujarat Land Grabbing (Prohibition) Act, 2020.

(3.) It is the case of the complainant that land ad-measuring Acre 3 and 39 Gunthas bearing Survey No.26/3 was purchased by the complainant in the year 1988 from one Mr.Navghanbhai Jalabhai Parmar. According to the complainant, the said land was sold by fictitious persons impersonating the complainant as a result of conspiracy hatched by and between the accused persons. It is alleged against the applicants that they were assigned work by the main accused for procuring certain documents concerning the land in question and in that process the present applicants had extended help to the fictitious persons to open the Bank Account and to create other documents and thus the impugned FIR came to be filed.