VIBHA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 138/2019 Registered at Police Station Gandhi Nagar, Jaipur (East), Jaipur for the offence(s) under Sections 420, 467, 468, 471, 120B of IPC.

(2.) Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter and allegation against the petitioners is of producing the forged agreement to sell before the Court and it is contended that the court can take action in such a matter and the petitioners are in possession of the disputed property since 2002. Counsel further submits that the complainant has also filed eviction petition against the accused-petitioners before the Rent Tribunal. Counsel further submits that the case is triable by First Class Magistrate and the petitioners are behind the bars for last about one month.

(3.) Learned Public Prosecutor and counsel for the complainant have opposed the bail application.