VINIT MAHAWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application under Sec. 439 Cr.P.C. preferred on behalf of petitioner, who has been arrested in FIR No.163/2021 of Police Station Ganj, Ajmer for the offences punishable under Ss. 406, 420, 467, 468, 471 and 120-B of IPC.

(2.) Learned counsel for the petitioner submits that there is no allegation of committing cheating and forgery against the petitioner. All allegations have been levelled against the main accused Dilip Sharma. Learned counsel further submits that the main accused Dilip Sharma has submitted a miscellaneous petition under Sec. 482 Cr.P.C. for quashing of the instant FIR in which his arrest has been stayed.

(3.) Per contra, learned Public Prosecutor as well as the learned counsel for the complainant submitted that petitioner hatched a conspiracy with main accused and committed the offence.