SURJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Biri Singh Sinsinwar Advocate on behalf of the applicant Surjeet Singh pertaining to F. I. R. No. 50/2007 of Police Station Tijara, district Alwar in the offence under Section 420, 467 and 120-B of IPC.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that the petitioner is Power of attorney holder and he is alleged to have executed a sale-deed in favour of Smt. Sahuni and Smt. Rahison. This Power of Attorney was given to him by Jeevan who is said to be khatedar of the disputed land. The petitioner has committed no offence and he was not aware of the fact as to whether Jeevan was the khatedar of the disputed land or not. The petitioner has been falsely implicated, as such, he may be granted indulgence of bail.