RAMESH CHAND Vs. STATE OF RJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record to the case.

(2.) Learned counsel for the petitioner submits that petitioner is an illiterate person. The petitioner can only put signatures and taking advantage of that, an agreement to sale of the land was prepared at the instance of the complainant. Petitioner is not possessing any plot rather he is not intended to execute the agreement, signatures was put only for the purpose of obtaining loan through the complainant. It is stated that if agreement to sale would have been executed by the petitioner, then at least some documents pertaining to land should have been taken by the complainant whereas there exists no such document. Thus, the petitioner, who has falsely been implicated in the matter and is behind the bars for last 9 days, may be enlarged on bail.

(3.) On the other hand, learned public prosecutor as well as learned counsel for complainant has opposed the bail application and submits that petitioner took a sum of Rs.1,50,000 under an agreement and sold the plot taking advantage of his friendship, thus the petitioner may not be enlarged on bail.