SUKHPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed these bail applications under Section 439 of Cr.P.C.

(2.) F.I.R. No. 87/2019 was registered at Police Station Masuda (Ajmer) for offence under Sections 420, 193, 199 of I.P.C.

(3.) It is contended by counsel for the petitioners that complaint was lodged by Devilal to the effect that Balbeer has expired whereas, in actual Sukhpal expired. Balbeer had expired way back in the year, 2018. This was done to claim insurance amount in the name of Balbeer. Present petitioners have opened an account in the name of Balbeer. It is contended that charge-sheet has been filed. Co-accused-Devilal has been enlarged on bail. It is also contended that petitioner has no criminal antecedents of like nature.