MAHENDRA SINGH SANKHLA Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The allegations in the FIR pertains to Sections 420, 467, 468 and 471 I.P.C.

(2.) The allegation is that on the basis of a fake patta amount was taken from the complainant. The contention of learned counsel for the petitioners is that the case against the petitioner Mahendra Sankhla is similar to that of Mohammad Yusuf and Zakheer Khan who have been granted bail by the Sessions Court. The contention of learned counsel for Abdul Jabbar is that he has also been shown to be present with the other accused and no specific role has been assigned to him except that he threatened that if the amount is not paid the law may change and then it would be difficult to get the sale deed registered.

(3.) Learned counsel for Lalit Deyal Mathur has argued that there is allegation that his signature are stated to be there on the fake patta.