BALVANTBHAI HIRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present anticipatory bail application filed under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioner has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.11216011240149 registered with Infocity Police Station, Gandhinagar.

(2.) A criminal complaint being FIR no. 11216011240149 dtd. 21/3/2024 is registered with Infocity Police Station, Gandhinagar filed by the respondent no.2 after 23 years in respect of the mutation of entry made in the year 2001 being mutation entry no. 2314 upon the application of the complainant herself recording the legal heirs of the complainant way back in 2001 in respect of various parcels of lands, situated at Sargasan, District Gandhinagar. It is further submitted that land bearing survey Nos.217/4, 217/5, 218/2, 221, 222, 224, 225/1 etc. have been purchased by the complainant along with partner Narendrabhai Patel by registered sale deed and after deed of partition, land bearing survey Nos.221, 22, 231, 232, 234 and 235 came to the share of the complainant. However, the complainant came to know that one mutation entry was made in the revenue records being No.2314 and that her signature was forged by present petitioner and three others and therefore, present FIR is filed.

(3.) Heard learned Senior Counsel Mr. PC Kavina appearing with learned advocate Mr. RD Dave for the petitioner, learned advocate Mr. Dhruv Tolia for the original complainant and learned APP appearing for the State.