VIJAY BHILALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application filed by the applicant for grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 relating to FIR No.248/2022 registered at P.S -Nalkheda, District Agar (M.P.) for the offence under Sec. 420, 465, 467, 468, 471 and 120-B of IPC.

(2.) As per the prosecution story, in the year 2009 complainant entered into a sale agreement with the co-accused Ramesh Chandra 2 Bhilala and Kishore Chandra Bhilala for purchase of the disputed agricultural land admeasuring 2.307 hectare on a consideration of Rs.22.00 lakhs per bigha and complainant made certain cash payment to co- ccused Ramesh and Kishore.

(3.) Learned counsel for the applicant contended that applicant is innocent and has been falsely implicated in this offence. Applicant is in custody since 15/04/2023. Applicant's three bail applications have been dismissed earlier, but thereafter, FIR has been quashed in respect of co-accused Ramesh, Kishor, Mohammad Juber, Abdul Salam, Abbas Hussain, Ajay and Farooq vide order dtd. 23/01/2024 passed in MCRC no. 30689/2023 and connected MCRC on the basis of principle of jeopardy. Case of present applicant is identical with them. Limited allegation has been leveled against him. Final conclusion of trial shall take sufficient long time. Hence, he prays that in such changed circumstance, the applicant be released on bail.