DR. RAKESH VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present application has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in a case arising out of FIR No.203/2013 registered at Police Station, Anantpura, Kota City, for commission of offences punishable under Sections 420,448 IPC.

(2.) In pursuance of the order dated 13.12.2013, Mr. Radha Krishan Verma, ASI Police Station Anantpura, Kota City, being Investigating Officer is present in the Court. The Investigating Officer has stated that the petitioner had made a false rent note/deed. Investigating Officer has fairly stated that forged document has been seized and signatures of the petitioner have been obtained and sent to Forensic Science Laboratory. Investigating Officer has further submitted that the petitioner is required to be arrested for submission of the charge sheet in the trial court as the guilt of the petitioner has been proved during investigation.

(3.) After hearing counsel for the parties, this Court is of the view that the offence, if any, is based on the documents and the documents are already in possession of the Investigating Officer, since the investigation is complete, custodial interrogation of the petitioner is not warranted.