SURENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned public prosecutor for the State and perused the relevant documents placed before me.

(2.) LEARNED counsel for the petitioner argued that the petitioner was attesting witness of a sale deed which was executed jointly by seven sellers. It is alleged that one of the seller, Jairam had already died. Lalluram who is principal accused impersonated himself as Jairam. Main allegation of committing the alleged offence is therefore against Lalluram. The petitioner is in jail for last more than one month. Investigation is almost complete-and the trial of the case is likely to take long.

(3.) LEARNED public prosecutor has opposed the bail application and argued that considering the nature of the offence, the petitioner is not entitled to bail.