DECED. LOKENDRA ZAMIDAR THRU Vs. SANJEEV KANOONGO

JUDGEMENT

(1.) This application under Section 439(2) of Cr.P.C. has been filed for cancellation of bail granted to the non-applicant Nos.1 to 4 in M.Cr.C. No.2778/2004 dated 28.07.2004 in respect of non- applicant Nos.1 & 3, M.Cr.C. No.2750/2014 dated 28.07.2004 in respect of non-applicant No.2 and M.Cr.C. No.4957/2004 dated 16.12.2004 in respect of non-applicant No.4, in Crime No.244/2004 registered at Police Station Rawji Bazar, Indore for the offence punishable under Sections 420 , 467 , 468 and 471 of the IPC.

(2.) The allegation against the non-applicant Nos.1 to 4 is that they have sold some property of the Society and in fact the property was not owned by them and also filed some forged documents regarding title of the said property.

(3.) The contention advanced by the learned counsel for the non- applicants at the time of grant of bail was that they have rightly sold the property having right and title over the same and they were also having true and genuine documents regarding the said property in their possession. All the offences are triable by the Judicial Magistrate First Class. Learned Court considering the aforesaid, allowed the application for grant of bail of all the accused in the year 2004.