RATAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in relation to FIR No.509/2019, Police Station Kotwali, Chittorgarh for offences under Ss. 420, 467, 468 & 471 IPC.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and perused the material available on record.

(3.) The petitioner is in judicial custody in connection with the above offences which are magistrate triable. The allegation of the complainant is that the petitioner made an attempt to get registered sale deed executed on the basis of fabricated documents. The other criminal cases registered against the petitioner do not involve similar offences and his custody is not required in this case for any purpose whatsoever. Investigation and trial will consume time.