MOHAMMAD ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third bail application under Sec. 439 of Cr.P.C in connection with crime no.533/2019, registered at P.S - Lasudia, District - Indore (M.P) for offences punishable under Ss. 384, 420, 467, 468, 201, 448, 34 and 120-B of IPC.

(2.) Counsel for the State submits that the application of the present applicant on similar allegations in crime No.51/2020, registered at Police Station Lasudia, District Indore has already been rejected by order dtd. 20/2/2023 passed in M.Cr.C No.5380/2023.

(3.) One Shri Nikhil Kothari had authorised one Rajesh Meena for filing an application under Sec. 156(3) of Cr.P.C for charging the present applicant under Ss. 120B, 420, 467, 468, 471 and 384 of IPC. The allegation against the present applicant is that he had executed a forged agreement as a proprietor on behalf of Basra Construction with one Nikhil Kothari, Director of Horizon Project Private Limited. The said agreement is alleged to be forged document and the signature of Nikhil Kothari has been forged. It is further alleged that on the basis of the aforesaid forged agreement, 17 sale deeds/rent agreements have been executed in favour of various persons who had also taken loan from the Bank.