JITENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present anticipatory bail application under Section 438 CrPC has been filed by the applicant accused arising out of FIR No. 11/2019 registered at Police Station SOG, Jaipur for the offence under Sections 420, 467, 468, 471, 120-B IPC.

(2.) Learned counsel for the applicant submits that the applicant accused Jitendra is quite innocent. His name does not appear in the FIR. He is neither the seller nor the purchaser of the land in question rather he is only attesting witness of power of attorney and he is not involved in this crime in any manner. He is being falsely implicated. He further submits that similarly situated coaccused person, rather the beneficiary or purchaser of the land in question, have already been released on anticipatory bail. The present applicant has no criminal antecedents. The applicant deserves to be enlarged on anticipatory bail.

(3.) Learned Public Prosecutor has opposed the application.