SHIV MANGAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri R.C. Yadav and Sri Raj Karan Yadav, learned counsel for the applicant and the learned A.G.A.

(2.) This application is filed by the applicant Shiv Mangal with the prayer that he may be released on bail in Case Crime no. No. 47 of 2005 Under Sections 467/468/471/420 I.P.C. P.S. Bisanda district Banda.

(3.) From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Sri Chandra Bhan, Naib Tehsildar Kamasin Tehsil Baberu district Banda on 4.4.2005 at 20.50 P.M. The allegation against the applicant is that he has got entered his name in the revenue record in respect of Gaon Sabha land. The entry of the applicant's name was made in a fraudulent manner. The entries were made in the connivance of the Lekhpal. It is said that 11 plots having the area of 3.299 hectare, were entered into the name of the applicant, in the revenue record by way of forgery.