SHABBIR BHAI PALANPURWALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused. Learned counsel for the rival parties are heard. This is first application filed under sec. 438 of the Code of Criminal Procedure on behalf of applicant- Shabbir Bhai Palanpurwala.

(2.) . Applicant apprehends arrest in connection with Crime/Case No.217/2022, registered at Police Station- Jiwajiganj District- Ujjain for the offences punishable under Sec. 420, 467, 468/34 of the IPC.

(3.) The allegation against the applicant and co-accused persons is that a complaint was lodged on 27/11/2015 to the effect that the present applicant executed a sale-deed of house No.36 Qamri Marg, Ujjain (old No.3/1237) which was owned and possessed by Mazar-E-Nazmi. It was further alleged that the respondent No.2 had advanced an amount of Rs.20.00 Lacs to the present applicant and complainant. It is also stated that the property which was sold to the complainant was a Waqf property and it was sold to him on the basis of permission letter 11/9/2013 which was found to be a forged document. On the basis of the aforesaid, crime has been registered.