PYARI BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending her arrest in connection with FIR No.11/2023 registered at Police Station Bhadsoda, District Chittorgarh for the offences under Ss. 420, 467, 468, 471, 472 and 120B IPC.

(2.) Learned counsel for the petitioner submitted that the petitioner who is aged bout 55 years, has been falsely implicated in the present case. Learned counsel further submitted that the alleged registered sale deed dtd. 19/12/2022 executed by the present petitioner has already been cancelled by a competent Civil Court. Learned counsel submitted that the disputed land has already been recorded in the revenue record in the name of earlier owner. Learned counsel submitted that no recovery is due to be made from the present petitioner and therefore, her custodial interrogation is not necessitated in the present case. It was therefore prayed that the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor has vehemently opposed the prayer for anticipatory bail. However, he was not in position to refute the fact that the alleged registered sale deed dtd. 19/12/2022 executed by the present petitioner has already been cancelled by a competent Civil Court.