BHAGWAN SAHAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.44/2018 registered at Police Station Bhankrota, Jaipur for the offence(s) under Sections 420, 406, 467, 468, 471 and 120-B of I.P.C. and for the offences under Sections 420, 406 and 120-B of I.P.C. (In order).

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that the petitioner is only the attesting witness of the agreement to sell and the FIR has been lodged after a delay of ten years.

(3.) Learned Public Prosecutor assisted by counsel for the complainant has opposed the bail application.