MUNNA KHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case dairy/challan papers.

(2.) This is first bail application filed by the applicants under Sec. 438 of Cr.P.C. for grant of anticipatory bail. The applicants are apprehending their arrest in connection with Crime No.85/2022, registered at Police Station Susner, Distt. Agar (Malwa), for the offences punishable under Ss. 420, 467, 468, 471, 120-B and 409/34 of the IPC.

(3.) As per the prosecution, a complaint was made by Shri Umer Singh Bhilala, revenue inspector, Susner to the effect that co-accused Satendra Vyas was working on the post of Patwari, Susner at the relevant time. He manipulated the revenue records as a result of which the agricultural land belonging to Balibai came to be recorded in the name of Mohammed Khan. Balibai continued to make efforts for correction of the revenue records but Satendra Vyas did not do anything in that regard and thereby illegally benefited Mohammed Khan. On the basis of the allegations that the applicants have also colluded with Satendra, they have been implicated for the present offence.