PANKAJKUMAR RASIKBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants has prayed for anticipatory bail in connection with the FIR bearing No. 11216004230042 of 2023 registered with Dabhoda Police Station, Dist. Gandhinagar for the offences punishable under Ss. 406, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code.

(2.) Heard learned advocate Mr. Jigar D. Dave for the applicant and learned APP for the State.

(3.) As per the FIR dtd. 24/1/2023 the first informant Kantibhai Bhikhabhai Panchal has stated that he is the owner along-with his brother of an agricultural land, situated at survey No. 40 at Village: Ranasan, Taluka & District: Gandhinagar, at measuring 3/21/73 Hector-are-Square meter and his nephew residence as well as one Tabela is there, along-with 5 rooms on the said land, there is a small temple also situated on the land. The land was new tenure land and subsequently was converted into old tenure land.