JADAV KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Public Prosecutor and learned counsel representing the complainant and perused the material available on record.

(2.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.78/2019 Police Station Bagra, District Jalore for the offences under Sections 420, 467, 468, 471, 474 and 120-B IPC.

(3.) The prosecution has come out with a case that the petitioner submitted fabricated documents for contesting the election of Sarpanch in the year 2015. Previously, an FIR No.78/2015 was registered against the petitioner with these very allegations. In the said FIR, after thorough investigation, the IO submitted a negative final report which has been accepted by the court concerned. Thereafter, in the year 2019, a fresh FIR came to be registered with the very same allegation that the petitioner presented fabricated documents for contesting elections and that signatures of one Otaram as appended on the marksheet were forged. On the strength of these allegations, the FIR came to be registered and the IO seeks to arrest the petitioner in this case.