SIRAJBHAI MUSTUFABHAI SHEIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Ujjaval Sarin with learned advocate Mr. Hardik Dave for the applicant and learned APP Ms. Moxa Thakkar for the Respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11207055210466 of 2021 registered with Rajgadh Police Station, District: Panchamahal for the offences punishable under Sections 420, 465, 471 and 120(B) of the Indian Penal Code.

(3.) The brief facts of the case are that the present FIR is lodged as per the order of Secretary, District Land Vigilance Committee, Panchmahals by the complainant in his official capacity who is working as a Circle Officer at Ghoghamba. That, Village Jada Na Muvada, Taluka - Ghoghmba being old Survey No. 51 and new Survey No. 109 is in the name of Government and the applicant along with other accused persons were aware about that and with an illegal intention to sell the said Government land, had created forged sale deed and the sold the land in question between 19.03.2015 to 30.1.2018 to the various persons vide different sale deeds and therefore, the present FIR in question came to be registered.