THAKOR CHHAGANJI BHALUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R. No.I - 60 of 2019 with Kalol Taluka Police Station for the offenses punishable under Sections 419 , 465 , 467 , 468 , 471 , 120(B) etc. of the Indian Penal Code .

(2.) Learned advocate for the applicant submits that it is alleged by the prosecution that the present applicant is broker, who has identified the complainant, who has not signed the said agreement to sell in favour of one Mihirbhai Harshadbhai Patel. He would further submit that subsequently, Mihirbhai Harshadbhai Patel executed another registered conveyance deed, by which, earlier agreement to sell was cancelled that too in the year 2017, whereas, the FIR has been registered in the year 2019. He would further submit that present applicant is not beneficiary of any of the transaction, which has alleged to have taken place and subsequently cancelled.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.