SANTOSH Vs. STATE OF M. P.

JUDGEMENT

(1.) This is first application under Sec. 438 of the Cr.P.C. filed on behalf of the applicant who is apprehending his arrest in connection with Crime No.348/2021 registered at Police Station Sadalpur, district Dhar (M.P.) under Ss. 420 and 447 of the IPC.

(2.) It is alleged that applicant is office bearer of Gram Panchayat and allegation against the applicant is that being a office bearer, he has granted the Patta in favour of one Sakir whereas land belongs to BSNL.

(3.) Counsel for the applicant submits that patta has been granted by Gram Panchayat and not by the present applicant. It is further submitted that there is no allegation of any unlawful gain by the present applicant. It is further submitted that applicant will co-operate with the investigation and will make available himself whenever the investigating authority requires his presence.