RINKAL YOGESHKUMAR SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order dated 14.07.2021, the applicant has filed an undertaking dated 17.07.2021.

(2.) By way of the present application 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.11210006200484 of 2020 registered with Dumas Police Station, District Surat , for the offences under Sections 406, 420, 465, 467, 468, 471, 120B and 114 of the Indian Penal Code, 1860 (IPC).

(3.) It is alleged in the FIR that the applicant along with other co-accused with the help of each other prepared a false Aadhar Card and used the same and prepared a Power of Attorney by making a false signatures in Gujarati and Hindi and on the basis of the said power of attorney sold the land by a registered sale deed of survey Nos. 454 and 455 of village Dumas, Dist. Surat, and thereby committed the offence as alleged in the FIR.