IRFAN KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S. 439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 26/9/2022 by Police Station Kotwali, District Sehore (M.P.) in connection with Crime No.298/2022, registered in relation to the offence punishable under Ss. 420, 467, 468, 471 r/w sec. 34 of the IPC.

(3.) The prosecution story, in nutshell, is that the complainant namely Azhar Qureshi submitted an application-cum-complaint alleging that the house bearing nazul sheet No. 98, Bhukhand Kramank 41, area admeasuring 206.50 square meter situated in Brigade Road, District Sehore (M.P.) which is recorded in the name of Kallu Khan who is grandfather of the complainant. It is further alleged that on 14/9/2000, forged Hibanama was prepared by co-accused Lateef Khan and Rafeeq Khan (both died) in respect of 16x54 = 864 sq. ft. and has been given to them by Kallu Khan by way of hiba. On the basis of the said complaint Crime No.298/2022 has been registered against the number of persons.