BIRDI CHAND KALA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Bail Application has been brought under Sec. 439 of Cr.P.C. in connection with FIR No. 307/2023 registered with Police Station Jaisinghpura Khor, District Jaipur City (North) for offences under Sec. 420, 406, 467, 468, 471 and 120-B of IPC.

(2.) According to FIR, informant Soniya Saini claims to have paid Rs.75,00,000.00 (Rupees seventy-five lakhs) in cash to Indraj Saini, who was Chairman of the society. The aforesaid money was paid for purchase of 25 plots, carved out by the society. The informant has not disclosed the Khasra number on which the aforesaid 25 plots were carved out nor there is any explanation from the prosecution as to from where such huge cash was obtained by them and paid to the society against the mandate of Income Tax Act.

(3.) Learned Counsel for the petitioner contends that there was an agreement between Indraj Saini and Sitaram Saini, the husband of the informant of this case with respect to Khasra No. 463, an agricultural land measuring 1 bigha and 7 biswa in Jaisinghpura Khor. Due to non-performance of the said agreement just to pressurize, false FIR has been lodged.