KISHANLAL GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.324/2014, registered at Police Station, Kaman, District Bharatpur for the offences under Sections 467, 468, 471, 420 and 120-B of IPC.

(2.) Learned counsel for the petitioner submits that the complainant lodged the FIR after one year and there are Civil and Revenue cases pending before different courts between the complainant and Khursheedan. After investigation, the Police submitted F.R. bearing No.206/2015 and after filing the F.R., the complainant submitted the protest petition against the Negative Final Report and after hearing, the learned court below, reopened the case for further investigation. Counsel further submits that the petitioner is a retired person and acted in his official capacity. Counsel also submits that the petitioner is a senior citizen aged about 64 years and there is no criminal antecedents against the petitioner. It is further submitted that the anticipatory bail application of co-accused Khaimsingh has already been granted by the coordinate bench of this court vide order dated 17.05.2021. Hence, the anticipatory bail application of the petitioner may be granted.

(3.) On the other hand, learned Public Prosecutor and learned counsel for the complainant have strongly opposed the bail application.