MD. IRFAN GANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending their arrest, the petitioners named above have moved this Court for grant of anticipatory bail in connection with Doranda P.S. Case No. 75 of 2021 registered under Ss. 420, 467, 468, 471, 34 of the Indian Penal Code, pending in the court of J.M.-XIII, Ranchi.

(2.) Heard the parties.

(3.) The informant of this case claims the property by registered sale deed executed in the year 1975 and after said sale, the land was mutated and rent receipts were issued on payment of rent. It is alleged that the petitioners by showing false genealogy executed the sale deed in favour of other co-accused persons in 2014 and the purchasers further transferred the land to third party.