DURG SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 483 of BNSS filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 25/12/2025 by Police Station-Cantt., District Guna in connection with Crime No.125/2021, registered in relation to the offence punishable under Ss. 420, 419, 467, 468, 471 of IPC.

(3.) As per the prosecution case, the complainant, Lilabai D/o Hazari W/o Bhanwarlal, submitted an application before the Sub-Divisional Magistrate, Chachauda, District Guna, stating that she is a one-fourth co-owner of agricultural land comprising ten properties admeasuring a total area of 5.424 hectares. It is alleged that an imposter, posing as Lilabai D/o Hazari W/o Lalaram Banjar, fraudulently sold the said land to Punit Aneja by using forged documents, on the basis of which his name was mutated in the revenue records. In relation thereto, Case No. 291A-6/2019-20 was instituted before the Tehsildar Court, Chachauda, and an order was passed on 9/1/2020. The prosecution alleges that the said fraud was committed by the imposter in connivance with the alleged buyer, Jeetu, and the present applicant, who stood as a witness to the forged sale deed. On the basis of the aforesaid allegations, an FIR was registered on 1/2/2021, and the applicant was arrested solely on the ground that he had acted as a testifying witness to the said sale agreement.