JAIVEER SINGH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) In brief, prosecution story is that on 22/6/2019 Deependra Kumar Tamotiya, Director Adityaz Hotel Limited, Gwalior lodged a computerized complaint at Police Station Maharajpura against Rajveer Singh Bhadoria and Anjana Bhadoria, who are husband and wife. He is owner of Adityaz Hotel in which Rajveer Singh is working as a Manager. On 18/6/2019 he got a notice from Advocate Harish Sharma in which it has been stated that between he and Rajveer Singh an agreement was executed on 16/2/2019. As per agreement 90% of income of the hotel will go to Rajveer Singh, despite the fact that he has not executed any agreement with Rajveer Singh. Wife of Rajveer Singh is expert in making forged signatures and she put forged signature on the agreement. On his report an offence under the aforesaid Sec. were registered. During investigation it came out that applicant-accused is a witness to the said agreement. He was arrested on 7/4/2022.

(3.) It is submitted by counsel for the applicant that the applicant is innocent and he has been falsely implicated in the offence. The conclusion of trial will take time. The applicant is ready to abide by all the conditions as may be imposed by the Court. On such premises, learned counsel for the applicant prayed for bail.