MANSUKHBHAI GANDUBHAI VASOYA (PATEL) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Sec. 439(2) of the Code of Criminal Procedure, 1973, the petitioner has prayed to quash and set aside the order dtd. 3/9/2022 passed by the learned Additional Sessions Judge, Gondal, District - Rajkot in Criminal Misc. Application No.382 of 2022, whereby the learned Sessions Judge has granted anticipatory bail to the respondent - original accused.

(2.) Facts of the case are as under :-

(3.) Learned advocate for the petitioner would submit that forged, fabricated and concocted documents have been created concerning valuable land of the present petitioner value of which is in crores of rupees, to show and indicates that petitioner agreed to sell valuable land. Based on said forged document, Civil Suit came to be filed before the competent Court. It is in the Civil Suit, the petitioner came to the knowledge of the fact that forged and concocted Banakhat has been executed and therefore complaint was filed before the Investigating Officer. It is submitted that investigation revealed that respondent accused was main conspirator in the alleged offence. It is submitted that in past also similar offences were committed by the respondent accused and he has checkered history of criminal cases. It is submitted that respondent accused is main conspirator who has participated in making forged documents. It is submitted respondent accused has 21 antecedent registered against him.