(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11204025220010 of 2022 before Kheda Town Police Station, District: Kheda for the offences under Ss. 406 , 420 , 467 , 468 , 471 , 120B , 114 etc. of the Indian Penal Code .
(2.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent - State.
(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Learned advocate for the applicant submits that the applicant has not played any role in the alleged offence and there is no evidence or material on record which would connect the applicant with crime in question. Learned advocate for the applicant also submits that the FIR came to be lodged after a delay of 12 years and even the complainant has not given any reason for filing the FIR at belated stage. Learned advocate for the applicant further submits that the complainant is the aunt of the applicant and the dispute is civil in nature. Learned advocate for the applicant also submits that the dispute is with regard to the ancestral property and the civil proceedings is pending before the concerned Court and the competent authority. Learned advocate for the applicant further submits that the revenue proceedings filed for opposing the revenue entry in the revenue record which is submit matter of the application and against that, the special civil suit is also preferred by the otherside. Besides the applicant will be available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.