SANJIV DIGAMBER BHARAMBE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at CR No.I -26 of 2013 with Padra Police Station, District: Vadodara, for the offences punishable under Sections 120 -B, 406, 420, 426, 427, 447, 465, 467, 468, 384 etc. of the Indian Penal Code, under Section 37 and 61 of Bombay Land Revenue Code and under Section 43 of the Tenancy Act.

(2.) THE allegation against the applicant is of involvement in irregular and illegal transaction of the subject land of the charge -sheet namely Block No.1004 Paikee 3 of new tenure land and with aid and assistance of co -accused got the land transfered/converted into old tenure. That other allegations are about illegal construction carried out over the land and remaining in contact with co -accused a lady Mamlatdar in creating false record. That for illegal conversion of the land and unauthorized possession over the Government land it is alleged that the applicant has not only fabricated document like the order of the Mamlatdar or the notices but influenced and pressurized farmers to part with possession over the land.

(3.) HEARD learned APP for the respondent State who submits that against the applicant offences are registered including under Section 307 of IPC and under Bombay Prohibition Act and therefore oppose grant of bail looking to the nature and gravity of offence.