BHAVESHKUMAR NARESHKUMAR VASIHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. D.K. Puj for the applicant and learned APP Ms. Monali Bhatt for the Respondent - State.

(2.) By way of the present 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 C.R. No. 11216005210395 of 2021 registered with Dehgam Police Station, District: Gandhinagar for the offences punishable under Sections 465, 467, 468, 471, 472 and 120(B) of the Indian Penal Code.

(3.) The brief facts of the case are that the co-accused persons in collusion with the present applicant took the signature of the complainant on the title clearance forms of the land situated at Village - Kadadara at Survey No. 507, old survey No. 503, admeasuring 5-10-00 approximately 21 Vigha, whereby created bogus power of attorney in the name of present applicant and by creating bogus stamp and seal of Notary Shri Dipti W. Parmar, forged the agreement to sell on the basis of bogus documents and got it registered with the Sub- Registrar Office, Dehgam and thereby committed forgery, therefore, the FIR in question came to be lodge.