ROHIT PAWAR Vs. KIRAN UPADHYAY

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal, by way of special leave, is directed against order dtd. 25/2/2020 passed by the High Court of Madhya Pradesh at Jabalpur in MCRC No.28761/2018 whereby the High Court allowed the application filed by the respondent-complainant and cancelled the bail granted to the appellant herein.

(3.) The genesis of the controversy lies in ownership dispute about one bigha land owned by the first respondent-complainant in respect whereof the appellant fabricated the Sale Deed dtd. 31/7/2017. The said action of the appellant led to registration of Crime No. 547/2017 at Police Station Dehat, District Hoshangabad under Ss. 420, 423, 467, 468, 471 and 120B, IPC. The ant was arrested in that case on 5/12/2017. He was granted gular bail by the High Court of Madhya Pradesh vide order dtd. 7/2/2018 in light of the statement made on behalf of the appellant that he was ready to get the disputed Sale Deed cancelled and to undertake not to interfere with the peaceful possession of the complainant-Respondent No. 1.