VASANTRAI LILADHARBHAI MANSATA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. I-147 of 2019 with City 'C' Division Police Station, District Jamnagar for the offences punishable under Ss. 420, 465, 467, 468, 34, 120(B) and 386 of the Indian Penal Code, 1860 (for short "the IPC").

(3.) It is the case of the first informant that he along with his family members are the owners and occupants of a land bearing Survey No. 177 paiki 2, situated in Jamnagar City, Dhichada Road. The said parcel of land was converted into Non-Agricultural lan vide order dtd. 3/10/2018 passed by the Collector, Jamnagar. The said parcel of land was further divided into 121 plots and the jantri value was of Rs.1.50 crores. On 9/10/2019, the first informant came across a Public Notice published by the original accused No. 1 on behalf of his client original accused No. 2, who had claimed that an Agreement to Sell was in existence in his favour. The first informant had neither executed any such Agreement to Sell in favour of the original accused No. 2 nor had ever met him and in order to usurp his land, original accused No. 2 had created a forged agreement and has issued the Public Notice. Hence, the present FIR.