ISLAM PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Applicant - Islam Patel is apprehending his arrest in connection with crime no.161/2016, registered at police station Khajrana for the offence punishable under Sections 420, 467, 468, 471 and 120B, IPC.

(3.) Learned counsel for the applicant has drawn my attention to various documents and civil suit pending between the parties vide civil suit no.47A/2014 and submits that the dispute between the parties is purely civil in nature and there is no legal evidence against the applicant to implicate him in crime no.161/2016. He further submits that on the basis of power of attorney executed in 1996, the present applicant alienated the property by registering the sale deed in favour of Arjun and Arjun, transferred the said property to Rajesh Sharma whereas the property in question was already been alienated by its original owner in year 1995. With the aforesaid, he prays that this application for grant of anticipatory bail be allowed.