SIDDIQUE @ SULEMAN KHAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Apprehending the arrest in connection with Crime no. 250/2020, registered at Mapusa Police Station for the offences punishable under Ss. 419, 420, 465, 466, 467, 468, 471 and 472 of the Indian Penal Code (IPC), the Applicant is seeking prearrest bail.

(3.) Upon a complaint of Mr. Arjun Shetye, Civil Registrar cum Sub-Registrar of Bardez, Mapusa, Goa, to the effect that prior to April 2020 at Mapusa, Bardez, Goa, unknown accused person dishonestly prepared forged documents by impersonating the lawful owners of landed property surveyed under Chalta no. 2 of P. T. Sheet No. 67 of Mapusa City, within the limits of Mapusa Municipal Council and by using counterfeit rubber stamp of the Civil Registrar cum SubRegistrar, fraudulently produced forged documents as genuine before the authorities and succeeded in transferring the ownership rights. Whereby deprived the owners of the landed property from enjoying their legal rights and cheated them.