VALLABHBHAI ARJANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the memo of the application qua name of the applicant.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I- 187 of 2016 registered with Kamrej Police Station, Surat for the offences punishable under Sections 406, 420, 424, 465, 467, 468, 471,120(B), 34, 114.

(3.) Learned advocate Mr.N.A.Shaikh for the applicant accused , learned advocate Mr.A.B.Munshi for the original complainant and learned advocate Mr.H.K.Patel for the respondent State. Learned advocate appearing on behalf of respective parties have requested not to assign the reason. I have considered the fact that the land in dispute is co- ownership of the complainant as well as the present applicant accused. The allegation against the present applicant is that he had taken different stands with regard to the forge power of attorney executed in favor of Mr.Rameshbhai Manjibhai Davra. However, the fact remains that the applicant has already been undergone police custody and nothing has been found out.