SAHAB SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application u/s 438 of Cr.P.C apprehending his arrest in connection with FIR No.479/2016 registered at Police Station Bhusawar, District-Bharatpur for the offence/s punishable u/s 420, 467, 468 and 471 IPC.

(2.) It has been submitted on behalf of the petitioner that he has been falsely implicated in this case. No forged documents have been prepared by him. He is an old person of 75 years of age and is suffering from various ailments. He has appeared before the Investigating Officer in pursuance of the direction of this Court. Investigation and trial of the case may take time. No custodial interrogation is required.

(3.) Learned Public Prosecutor has opposed the bail application.