JUDGEMENT
NIKHIL S.KARIEL -
(1.)Heard learned Advocate Shri Mohamadzaid I. Saiyed for the applicant and learned APP Ms. M.D. Mehta for the respondent-State.
(2.)This application is filed by the applicant under Section 439'of the Code of Criminal Procedure, 1973 for being released him on regular bail in connection with F.I.R. No.11191048201461 of 2020 registered with Sarkhej Police Station, District:- Ahmedabad, for the offences punishable under'Sections 406,'420,'465,'467,'468,'471,'120-B'and'114'of the Indian Penal Code dated 31.08.2020.
(3.)Learned Advocate Shri Saiyed for the applicant submits that the allegation against the applicant in the complaint is that one Malek Sabirmiya Rasulmiya had allegedly prepared forged Power of Attorney showing himself to be a Power of Attorney of the complainant Snehalbhai Kumarpal Shah and whereas on the basis of Power of Attorney, present applicant and one Maldev Ramubhai Bharvad had purchased the land in question. Learned Advocate Shri Saiyed submits that the applicant has no connection with the said Malek Sabirmiya Rasulmiya and whereas he also submits that the applicant had purchased the property after giving appropriate consideration and even from the charge-sheet papers, the applicant's involvement along with the said co-accused, who has allegedly prepared a forged Power of Attorney is not coming out. The applicant is in custody since 05.11.2020. On the basis of the same, learned Advocate submits that this Court may exercise discretion in favour of the applicant by releasing him regular bail by imposing suitable conditions.
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