HIMMAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner(s) has/have been arrested in FIR No.652/2022 of PS Kotwali Nimbahera, District Chittorgarh for the offence(s) punishable under Sec. (s) 419, 420, 467, 468, 471 and 120B I.P.C. He/She/They has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that allegation against the petitioner is to the effect that he impersonated the original owner and on the basis of which, the registered sale deed has been executed. Learned counsel for the petitioner has further submitted that the petitioner is an illiterate labour and he was asked by the co-accused persons to give witness and the petitioner, without being aware that the co- accused persons have impersonated him as owner, appeared before the Registering Officer. It is also submitted that no other case of similar nature is pending against the petitioner and the offence is triable by Magistrate.