AATMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this petition under Section 438 Cr.P.C., the petitioner has sought bail in F.I.R. No. 171/2006 pending investigation at Police Station, Sangaria for offence under Sections 420, 467, 468, 471 I.P.C.

(2.) The contention of learned counsel for the petitioner is that he has got no connection whatsoever with the tractor which is alleged to have been sold by the petitioner and one Kuldeep. It has further been contended that Kuldeep was arrested and he has now been sent to the judicial custody. He also submits that the persons responsible for selling of the tractor is the complainant and his son. Learned counsel submits that the statement of Smt.Sulochana is of no consequence to show the involvement of the petitioner in relation of selling of the tractor, therefore, in the present facts and circumstances of the case, the petitioner may be released on anticipatory bail.

(3.) The incident is said to be of year 2004 and for last two years, police could not arrest the petitioner that also shows that Police Authority is not keen to arrest the petitioner.