MAHENDRA KHELSHANKAR RAJGOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11993007201926 of 2020 registered with B-Division Gandhidham Police Station, Dist.Kachchh (East) - Gandhidham for the offences punishable under Sections 120B, 420, 511, 465, 467, 468 and 471 of the Indian Penal Code, 1860.

(3.) The case of the prosecution, as mentioned in the complaint, is that the property situated at Village Padana, Tal.Gandhidham, Dist.Kachchh, bearing old Survey No.163, New Survey No.10, admeasuring 11 acres and 18 gunthas, was converted into industrial purpose. Out of which, commercial Plot Nos.1 to 3 and Industrial Plot Nos.1 to 23 are of the ownership and possession of the first informant. It is further alleged that the accused made criminal conspiracy and impersonated the name of the first informant and fabricated false PAN Card and Aadhar Card and thereby sold the land of the first informant by a registered sale deed on a consideration of Rs.1,36,71,000/-. It is also alleged that the applicant facilitated the seller(s) in procuring the forged documents qua the identity and mediator. Accordingly the FIR has been registered against the accused.