PATEL RAMBHABEN NAGJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present successive anticipatory bail application has been preferred by the applicant - original accused No.2 under sec. 438 of the Code of Criminal Procedure in connection with the F.I.R. bearing C.R. No.11195050201151 of 2020 registered with Tharad Police Station, District : Banaskantha for the offence punishable under Sec. 465 , 467 , 471 and 120(B) of Indian Penal Code (hereinafter referred to as "the IPC " for short).

(2.) Heard Mr.N.K. Majmudar, learned advocate appearing for the applicant - original accused No.2 and Ms.Sruti Pathak, learned APP appearing for the respondent State, at length.

(3.) Mr.N.K. Majmudar, learned advocate appearing for the applicant has vehemently submitted that the allegation against the present applicant is that she is a party in preparation of forged Adoption Deed. The complainant apprehended that on the basis of such Adoption Deed, the accused would usurp the ancestral property. It is further submitted that the property in question has already been sold by the complainant, by way of registered sale deed dtd. 18/3/2021 and thus, the apprehension of the complainant is ill-founded.