Allahabad High Court
Shiv Mangal Son Of Sri Pal Yadav vs State Of Uttar Pradesh on 5 October, 2005
Author: Ravindra Singh
Bench: Ravindra Singh
JUDGMENT Ravindra Singh, J.
1. Heard Sri R.C. Yadav and Sri Raj Karan Yadav, learned counsel for the applicant and the learned A.G.A.
2. This application is filed by the applicant Shiv Mangal with the prayer that he may be released on bail in Case Crime no. No. 47 of 2005 Under Sections 467/468/471/420 I.P.C. P.S. Bisanda district Banda.
3. From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Sri Chandra Bhan, Naib Tehsildar Kamasin Tehsil Baberu district Banda on 4.4.2005 at 20.50 P.M. The allegation against the applicant is that he has got entered his name in the revenue record in respect of Gaon Sabha land. The entry of the applicant's name was made in a fraudulent manner. The entries were made in the connivance of the Lekhpal. It is said that 11 plots having the area of 3.299 hectare, were entered into the name of the applicant, in the revenue record by way of forgery.
4. It is contented by the learned counsel for the applicant that the applicant is an innocent person. He was not having any knowledge in respect of any entry made in his name in the revenue record and he has been trapped in this case because of some conspiracy hatched by the revenue authorities. He has no concern with the land in dispute even he was not cultivating the same which was in the hill area. The halka Lekhpal was living with the applicant in village and on his instigation the applicant has filed a suit Under Section 229-B of the U.P.Z.A. and L.R. Act.
5. It is opposed by the learned A.G.A. by submitting that the applicant is the main gainer and while committing forgery the applicant's name was entered in the revenue record, in respect of the land of 11 plots. Therefore, it cannot be said that the applicant was not having any knowledge. The name of the applicant was entered without any order passed by any authority which shows that the applicant was having full knowledge in respect of the entries made in his name in the revenue record fraudulently in revenue record so he is not entitled for bail.
6. Considering the facts and circumstance of the case and the submission made by the learned counsel for the applicant and without expressing any opinion on the merits of the case the applicant is not entitled for bail at this stage.
7. Accordingly this bail application is rejected.