SUNIL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with FIRs Nos.450/2021 & 154/2023 registered at Police Station Udaimandir, District Jodhpur City (East) for offences under Ss. 420, 467, 468, 471 and 120B IPC.

(2.) Learned senior counsel for the petitioners at the outset submitted that from the perusal of the FIR, it would reveal that the petitioners have been falsely implicated in a criminal case, though the dispute between the parties is purely of civil nature and various civil suits concerning/relating to the same are pending adjudication before competent civil court and an order to maintain status quo with regard to property in dispute has been passed by the competent civil court.

(3.) Learned counsel submitted that the allegations levelled against the petitioners is that they have sold a plot to the complainant by showing the same to be of their ownership by creating forged documents with the connivance of employees of the Sub-Registrar Office. Learned counsel submitted that as a matter of fact, the amount taken by the petitioners in advance from the complainant has already been returned to him and therefore, he ought not to have lodged FIR against the petitioners.