GOPINATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These anticipatory bail applications have been filed under Sec. 438 Cr.P.C. in connection with FIR No. 03/2021 registered at Police Station Surwal, District Sawaimadhopur for the offences under Ss. 420, 467, 468 & 120-B of IPC.

(2.) Learned counsel for the petitioners submits that the petitioners are bona fide purchasers and they have obtained patta after depositing the requisite fees. The petitioners have taken possession over the land-in-dispute relying on the patta issued to them by the concerned Gram Panchayat. The petitioners are old aged persons and they have no criminal antecedents. The bail application of co-accused Basanti Devi has already been granted by this Court vide order dtd. 17/2/2022. Hence, the anticipatory bail applications of the accused-petitioners may be granted. On the other hand, learned Public Prosecutor as well as learned counsel for the complainant both have strongly opposed the bail applications.

(3.) Heard learned counsel for the parties and perused the material available on record.