CHOTU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Ms. Pooja, daughter of the petitioner present in person and submits that her father has falsely been implicated in this case and made a prayer to convert the non bailable warrant to bailable warrant.

(2.) Learned Public Prosecutor submits that a report has been received wherein signature of the accused matched with the forged signature made in the sale letter of the car. Thus, prima facie case is proved against the accused-petitioner.

(3.) Heard the petitioner as well as learned Public Prosecutor and perused the material available on record.