GIRRAJ Vs. STATE OF U P

JUDGEMENT

(1.) This bail application has been moved on behalf of the applicant Girraj who is involved in case crime No.75 of 2008 under sections 420, 421 IPC, P.S. P.S.Kheragarh, District Agra.

(2.) The complainant of this case is one Smt.Savitri Devi w/o Compoter Singh. She purchased a piece of agricultural plot from the co-accused Sahab Singh on 29.6.2006 for valuable consideration. On 03.03.2008 the co-accused Sahab Singh got a sale deed registered in his favour of the same plot through a sale deed purported to be executed by the complainant but it was actually not executed by her. The co-accused Sahab Singh in connivance with the applicant produced a woman before the Sub Registrar (Properties) and the said woman impersonated herself as Savitri Devi, the complainant. When this fact came to the knowledge of the complainant she lodged an FIR with the police which was registered at case crime No.75 of 2008. Sahab Singh is Samdhi of the applicant Girraj. The applicant who is said to be the village chowkidar is a witness to the sale deed dated 03.03.2008.

(3.) It has been submitted from the side of the applicant that the applicant is in jail since11.01.2013. It has further been submitted that the sale deed dated 29.6.2006 was got executed by the complainant by playing fraud upon Sahab Singh, one of the co-accused of this case. It has also been submitted that thereafter a Panchayat was held in the village on 28.02.2008 in which husband of the complainant also participated alongwith the applicant and the village panchayat took a decision that Smt. Savitri Devi will execute a sale deed of the same property in favour of Sahab Singh. It has further been contended that such decision of the panchayat was accepted by Savitri Devi and her husband. It has also been submitted that the second sale deed dated 03.03.2008 is a consequence of such decision taken by the panchayat.