MEMAN ALTAFHUSAIN MAHAMADHUSAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Additional Public Prosecutor Mr. Hardik Soni waives service of Rule on behalf of the respondent-State of Gujarat.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973 ('the Code'), the applicant has prayed to release him on bail in case of his arrest in connection with the FIR being M-Case No.6 of 2016 at Annexure 'A', registered with Radhanpur Police Station, District: Patan, for the offences punishable under Sections 406, 420, 504, 506(2), 120(B) and 114 of the Indian Penal Code.

(3.) Learned advocate Mr. Nishit Gandhi for the applicant submitted that the applicant is nowhere concerned with the cheating the complainant in the matter of purchase of the land of the accused no.2- Koli Daluben Devsibhai . Mr. Gandhi further submitted that the applicant is a bonafide purchaser of the land of the accused no.2 under the registered Sale-deed for which consideration of Rs.3,25,000/- was paid by cheque.