KRISHNABEN RANJITSINGH SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant is seeking anticipatory bail in connection with FIR being C.R.No.11198047200717 of 2020 registered with Shihor Police Station, District Bhavnagar, for the offences punishable under Ss. 406, 420, 467, 468 and 114 of IPC.

(2.) Heard Mr.Sumit Sikarwar, learned advocate for the applicant, Mr.Ronak Raval, learned APP for the respondent State and Mr.Gaurang Chauhan, leaned advocate for the complainant.

(3.) As per the FIR, it is alleged by the first informant viz. Atulbhai Valjibhai Sanga that he was engaged in the business of coal transportation and therefore, he knows accused No.1 Raghuvirbhai Bhupatbhai Dangar. In the year 2018, accused No.1 Raghuvirbhai Bhupatbhai Dangar called the complainant and said that there is a land situated at Revenue Survey No.86 at Rajpara which is meant for industrial purpose, but since the land is non-agricultural land, if the land is purchased in partnership with accused No.1 in that case there are chances that it will yield good return. Accordingly, the complainant went to Rajpara and met Raghuvirbhai and he was told that the owner of the land is one Krishnaben Ranjitsing Sharma (present applicant) who is the Director of D.R.Cables Private Limited and therefore, they were required to meet her and she only had asked accused No.1 Raghuvirbhai Bhupatbhai Dangar about her intention to sell the land. Accordingly, as per complaint itself, the complainant and accused No.1 both went to the present applicant Krishanben and at that time, accused No.3 who happens to be the son-in- law of the present applicant i.e. Ramprakash was also present and it was decided to buy the land for a consideration of Rs.1,05,00,000.00 and on 28/3/2018, a token amount of Rs.1,00,000.00 was paid to Krishnaben by Raghuvirbhai and the deal was struck.