S.H.Vora,J. - (1.)These applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11208053210256 of 2021 with Rajkot Taluka Police Station for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 114 and 201 of the Indian Penal Code and under Sections 4(1), 4(2) and 5(c) of the Gujarat Land Grabbing (Prohibition) Act.
(2.)The short facts of the case run thus:
2.1 The FIR is filed against one (1) Bahadur Chauhan and (2) Ketan Vora. The defacto complainant viz., Ashin Parsana alleges that he was holder and occupier of the land Revenue Survey No.135/1 of Village Mota Muva, Taluka and District Rajkot which was adjoining Revenue Survey No.180. It is the case that the accused named in the FIR have projected before the complainant that the land adjoining to his land i.e. land of Revenue Survey No.120 of Village Mota Muva, District Rajkot can be sold to the complainant and accordingly the complainant was approached. It is the case of the complainant that certain documents concerning land were also supplied by the accused named in the FIR to the complainant in form of revenue records and other orders. The complainant on such representation has paid Rs.73 lakh to the accused named in the FIR. It is further revealed during the investigation that the land which was promised to be sold to the complainant was a government land and the original accused named in the FIR with a view to dupe the complainant had approached him with fictitious / forged document of the concerned land. That, the complainant was given revenue entries orders of Collector and other documents which were forged by the accused and therefore FIR came to be filed by the Mamlatdar since the issue concerned the government land.

(3.)Heard learned advocates appearing for the respective applicants and learned APP, for the respondent-State through V.C. and examined the papers placed for consideration in support of the submission made at bar.