MAHAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE learned Counsel for the petitioner has brought to my notice a certified copy of the judgment dated Dec. 18,1980 of SDO, Navalgarh in Civil Suit No. 150/76 to show that the accused persons were in possession of the land in question since long, in any case prior to 1976, and this fact has been admitted by the complainant -Balaram S/o Gullaram Meena.

(2.) AFTER taking into consideration the entire facts and circumstances of the case and the aforesaid judgment in the Revenue Suit, I am of the view that it is a fit case in which the interim order dated Sept. 30, 1991 be made absolute and the petitioners be granted pre -arrest bail under Section 438 Cr. PC.