RAVINDRA SAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No. 260/2017 registered at Police Station Suket District Kota (Rural) for the offence(s) under Section(s) 420, 467, 468, 471 and 120-B IPC.

(2.) It is contended by learned counsel for the petitioner that the dispute, purely of civil nature, has already been compromised between the contesting parties and he, being Patwari, entered mutation in the name of the purchaser on the basis of the sale deed. He submits that custodial interrogation of the petitioner is not warranted and prayed for his release on pre-arrest bail.

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