DINKARBHAI GHELABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr.Ronak Raval waives service of notice of Rule on behalf of the respondent-State. Learned advocate Mr.Adil Mirza who appears for the original complainant, waives service of notice of Rule for original complainant.

(2.) It is in connection with First Information Report bearing Crime Register No.I-19 of 2017 registered on 31st March, 2017 with Dungari Police Station, Valsad against the present applicant-accused for the offences punishable under Sections 406, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code, 1860, that this application under section 438 of the Code of Criminal Procedure, 1973 is presented by the applicant for anticipatory bail.

(3.) The first informant, a power of attorney of one Jayaben widow of Harshad Ratilal Patel, is one of the four sons of Ratilal Patel. The present applicant-accused happens to be the purchaser of the land bearing Block Survey No.201 at Village Dungri. As per the allegations of the first informant, he had conversed with Jayaben Harshadbhai Patel who is in United States of America, told him that the land in question was not sold to anybody and that she was not knowing any person named as applicant herein. The first informant stated that upon inquiry he knew that Bhupatbhai Ratilal Patel alias Haribhai Hiralal Patel had sold the land survey No.201 in favour of the applicant-accused. The first informant stated that he obtained papers relating to transaction in the Mamlatdar's office and perused the revenue entries, etc.