SITA RAM BABERWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a second bail application filed by the applicant accused after the dismissal of first application being SB Cr. Misc. Bail Application No.5549/2011 which was permitted to be withdrawn at the said stage.

(2.) Applicant along with the other accused was arrested in connection with FIR No.238/2011 registered at Police Station J.D.A., Jaipur for the offences under sections 420,467,468,471 and 120B IPC.

(3.) It has been submitted by learned Sr. counsel Mr. Biri Singh for the applicant that the earlier application was withdrawn by the applicant and therefore was not decided on merit. It has further been submitted that the chargesheet in the instant case has already been filed by the Investigating Officer after the completion of investigation and the complainant Ashok Kumar Jain along with others have already filed civil suit being No.223/2011 against the present accused and others in the court of District and Sessions Judge, Jaipur Metropolitan, Jaipur in which the Addl. District and Sessions Judge No.6, Jaipur Metropolitan, Jaipur had directed the parties to maintain status quo as regards the suit property with the consent of the parties. He also submitted that the applicant is ready and willing to abide any condition that may be imposed by the court. Learned Public Prosecutor Mr. Laxman Meena has not much resisted the application.