SURAJ PRAKASH BILOCHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The applicant has filed this bail application under Section 439 Cr.P.C. in FIR No. 520/2017 registered at Police Station Vidhyadhar Nagar, District Jaipur City (North) for the offences under Sections 420, 406, 467, 468, 471 and 504 IPC

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the applicant submits that the accusedapplicant is ready and willing to execute registered sale deed in favour of the complainant. Therefore, conditional bail may be granted to him.