BALVEERSINGH PAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused. Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss.420, 467 and 468 of IPC registered as Crime No.261/2015 at Police Station Kotwali, District Datia.

(2.) Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.

(3.) Applicant apprehends arrest in respect of the aforesaid mentioned offences where allegation of cheating and forgery made against the applicant is based on factual matrix that the applicant stood as a witness to be execution of the sale -deed which is found to be forged. Sale transaction took place on 20/01/2014. The factum of cheating and forgery is yet to be established. Co -accused Shyamlal @ Shyam has since been enlarged on bail u/S.439 of Cr.P.C. by order dated 25/01/2016 passed in M.Cr.C.No.849/2016.