SURENDRA GROVER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the parties. The applicant is apprehending his arrest in connection with Crime No.608/2011 registered at Police Station Kohafiza, Bhopal for the offences punishable under Sections 420, 467, 468 and 471 of IPC.

(2.) Learned counsel for the applicant submits that the applicant was not the original author of the forged map. Actually he purchased a plot from the District Infrastructure Limited and Mr. Ramakant was the Director to that Company. After payment, it was agreed that sale deed will be done in the name of that person to whom the applicant would sell the plot. Thereafter applicant sold the plot to one Jakir Abdul Hamid. Thereafter it was found that map issued by the Town and Country Planning Department was not correct and it was forged. But actually the applicant obtained the map from Ramakant. Co-accused Rajesh Gulwani was enlarged on bail vide order dated 14.2.2012 in M.Cr.C.No.14867/2011 and the case of the present applicant is similar to him. Under these circumstances, he prays for anticipatory bail on the ground of parity.

(3.) It is directed that in the event of arrest, present applicant namely Surendra Grover shall be released on bail on his furnishing a personal bond in the sum of Rs.35,000/- (Rupees thirty five thousand) with a solvent surety in the like amount to the satisfaction of the Arresting Authority.