UMESHBHAI JAYANTILAL MODY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R. No.11196039220102 of 2022 registered with Nandesari Police Station, District Vadodara for the offences under Ss. 420 , 465 , 467 , 468 , 471 , 406 and 114 of the Indian Penal Code, 1860 (for short "the IPC ") against the present applicants and another accused. The accused No.1 - Umeshbhai Jayantibhai Mody, is the applicant of Criminal Misc. Application No.5260 of 2022, accused No.2 - Kanubhai Fulabhai Parmar, is the applicant of Criminal Misc. Application No.5377 of 2022.

(2.) The first informant - Jitendrabhai Jayantibhai Mody is the real brother of the applicant - accused No.1 - Umeshbhai Jayntibhai Mody. The allegations made in the FIR, in nutshell are that the accused No.1 had transferred a Plot No.124 of 2019 situated at Nandesari Gujarat Industrial Development Corporation (for short 'GIDC') in his name through accused No.2 - Kanubhai Fulabhai Parmar, who is running a consultancy firm namely R.K.Associates by creating forged pedigree and forged documents.

(3.) On rejection of the applications seeking bail under Sec. 438 of the Code of Criminal Procedure, 1973, (for short, "the Cr.P.C .") by the Trial Court, the captioned applications are filed by accused Nos.1 and 2 respectively.