RENU KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No. 78/2020 was registered at Police Station Beawar City, Ajmer for offence under Sections 406, 420, 120-B of I.P.C.

(3.) It is contended by counsel for the petitioner that petitioner is only an attesting witness. Agreement to sale was executed by the owner on 19th June, 2018. The entire sale proceedings were to be paid on 31.12.2018 but the same was not paid. Subsequently, an agreement was executed by the owner on 21.02.2019. Petitioner has neither received the amount nor he is in any way beneficiary to the transaction.