JITENDRA AND KAMAL Vs. STATE OF M. P.

JUDGEMENT

(1.) This is the first application filed under sec. 438 of the Cr.P. C. for grant of anticipatory bail to the applicants, who are apprehending their arrest in connection with Crime No.450/2021 registered at Police Station Ghatia District Ujjain for commission of offences punishable under Ss. 420/34 of IPC.

(2.) Prosecution story, in brief, is that applicants along with other co-accused persons with an intent to cheat government sold their irrigated agricultural land to the purchaser mentioning the same as unirrigated in the sale deed executed by them and did not deposited the Registration fees, accordingly.

(3.) Learned counsel for the applicants submits that applicants are illiterate men and the said sale deed was not got prepared by them, it is the purchaser, who are the real beneficiaries in the matter and they got prepared the sale deed. It is further submitted that the other co-accused persons have already been granted anticipatory bail by this Court vide order dtd. 8/12/2021 passed in MCRC.No.59724/2021 (Kalabai and Lila Bai Vs. State of M.P.)