BABU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. (483 BNSS) have been filed by the petitioners who have been arrested in connection with F.I.R. No.268/2024 registered at Police Station Chopasni Housing Board, Jodhpur City West, for the offences punishable under Ss. 420, 467, 468, 471, 120-B and 201 of IPC.

(2.) Heard learned counsel parties. Perused the material available on record.

(3.) Learned counsel for the petitioners submitted that as per the prosecution, the petitioners had sold a residential plot no.2, Sector B, Pal Road, Jodhpur by executing a sale agreement, on the basis of the fake Power of Attorney. Drawing attention of the Court towards the challan papers and other documents attached with the case file, learned counsel submitted that initially as per the prosecution, a fake Power of Attorney bearing signatures of Aparajita Kaushik got prepared by one Jagdish. Jagdish by using aforesaid Power of Attorney sold the plot in question to one Dinesh Chouhan. Thereafter, Dinesh Chouhan sold the plot in question to petitioner- Babu Singh and one Bhanwar Singh Rajpurohit. According to the learned counsel, the petitioner- Babu Singh was a bona fide purchaser of the plot as he had purchased the same from one Dinesh Chouhan.