BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these anticipatory bail applications have been filed by the petitioners apprehending their arrest in connection with F.I.R. No. 132/2019, Police Station Gachchhipura (Nagaur) for the ffences punishable under Sections 409, 420, 465, 467, 468, 471 and 120-B of the Indian Penal Code.

(2.) Learned counsel for the petitioners appearing through video conferencing stated that the accused-petitioner Raj Kumar (Bail Application No. 12664/2020) is the Sarpanch, who was elected in the year 2015 and the complainant Khema Ram worked at MGNREGA programme since the year 2008 and his job card was prepared in the year 2008 itself, which is available at page number 3 of the documents submitted by the accused-petitioners, therefore, this allegation is wrong that in the year 2016, fake job card was prepared by the accused-petitioners; that the accusedpetitioner

(3.) Bhanwar Singh (Bail Application No. 784/2021) is Gram Sevak, a Government Servant, therefore, there is no role of this accused-petitioner in this matter. He further stated that a departmental inquiry was held by the concerned department in which, the Sarpanch was found negligent; that thereafter the disputed amount was deposited by the accused-petitioner Raj Kumar, receipts are available on the record at page number 1 and 2 in the set of documents submitted on behalf of the accusedpetitioners; that in compliance of the earlier direction issued by this Court, the accused-petitioner Raj Kumar joined the investigation; that no investigation is pending against the accused-petitioners, therefore, benefit of interim bail may be granted to the accused-petitioner. Per contra, learned Public Prosecutor has opposed the anticipatory bail applications moved on behalf of the accusedpetitioners and stated that in the name of Mukesh, a dead person, job card was prepared by the accused-petitioners but the learned Public Prosecutor has not controverted this fact that the disputed amount was deposited by the accused-petitioner Raj Kumar and he joined the investigation.