Madhya Pradesh High Court
Javo Jatav vs The State Of Madhya Pradesh Thr on 19 December, 2017
THE HIGH COURT OF MADHYA PRADESH
MCRC-27293-2017
(JAVO JATAV Vs THE STATE OF MADHYA PRADESH THR)
sh
Gwalior, Dated : 19-12-2017
e
Shri R.C. Bhargava, Advocate for the applicant.
ad
Shri R.K. Awasthy, Public Prosecutor for the
respondent/State.
Case diary is available.
Pr a This is first application filed under Section 439 of Cr.P.C. for grant hy of bail.
ad The applicant has been arrested on 14/9/2017 in connection with Crime No.97/2017 registered by Police Station Sirol, District M Gwalior for offence punishable under Sections 420, 467, 468 and of 120B of IPC.
It is submitted by the counsel for the applicant that there is rt nothing on record to show that the applicant was actively involved ou in sale of government land. The only allegation against him is that C he had informed the other aspirants about availability of the plots, which were purchased by them and ultimately the said plots were h found to be the government land. ig Per contra, the counsel for the respondent/State opposed H the application. It is submitted by the counsel for the State that as per the statement of Rajendra Singh, a notarized document was executed by the applicant in favour of the said witness by way of proof that the land has been sold to Rajendra Singh. It is further submitted that the applicant in connivance with several other persons has sold the government land to various innocent persons. The counsel for the State has also drawn the attention of this Court to an agreement to sell executed by the applicant-Javo Jatava in favour of Rajendra Singh in respect of the government land. In this agreement to sell it is specifically mentioned that the entire sale consideration has been received by the applicant.
Considering the totality of the facts and circumstances and sh the allegations made against the applicant, this Court does not find it to be a fit case for grant of bail. Accordingly, the e ad application is rejected.
Certified copy as per rules.
Pr (G.S. AHLUWALIA)
a
JUDGE
hy
Arun*
ad
Digitally signed by ARUN KUMAR MISHRA
M
Date: 2017.12.21 12:33:13 +05'30' of rt ou C h ig H