KHOKAN MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two applications under sec. 482 read with sec. 401 of the Code of Criminal Procedure (in short Cr.P.C) have been preferred by the State of West Bengal and the de facto complainant respective against selfsame order dtd. 29/10/2021 passed by Additional Chief Judicial Magistrate Alipore, in BGR Case no. 4130 of 2021. By the order impugned learned Magistrate was pleased to grant bail in favour of the opposite parties herein, subject to furnishing bail bond.

(2.) It discloses from the FIR that Jiban Tala P.S. Case No. 335 of 2021 dtd. 12/10/2021 under Sec. 420/465/468/471/406/467/409/120B was started against the present two petitioners, alleging that with the help of certain forged documents, the petitioners have recorded their names in the Record of Rights. The crux of the allegation is that the petitioners have forged deeds and thereby succeeded in making illegal gain.

(3.) However, learned Magistrate disposed of the petitioners' bail application filed under sec. 437 of the Cr.P.C. with the following observation:-