MOHABBAT SINGH @ VIJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first bail application filed by the applicant under section 439 of the Code of Criminal Procedure for grant of bail.

(3.) The accused/applicant is arrested by the Police Station Barwani, District Barwani in Crime No.279/2015 under sections 420,467,468,471/34 of IPC. According to the prosecution story two co -accused Mohan and Tersingh tried to obtain loan from the Bank of Baroda, Barwani Branch against the land belonging to the complainant Kashia S/o Dev Singh. So far as the present applicant is concerned, it is alleged that he prepared the seal of Tehsildar Rajpur which was seized from the possession of co -accused Shantilal who was granted bail by this Court in M.Cr.C.No.11809/2015. Also some forged seals were seized from his possession.