CHITTAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. Ashvin Garg, Advocate on behalf of the applicant Chittar Lal in FIR No. 114/2005 of police station Kotwali Bundi in the offences under Sections 419, 420, 467, 468, 471 and 120-B of IPC.

(2.) HEARD the learned counsel for the petitioner as also the learned Public prosecutor for the State and perused the material on record.

(3.) THE nub of the prosecution story is that the complainant Smt. Madhupal was married to Ramraj Meena on 25th November, 1994. Out of their wedlock one daughter named Karuna aged 5 years was born. Ramraj had a life insurance policy and the complainant was the nominee of ramraj. It is alleged that one agent Mahaveer jain produced before the authorities Rajesh daughter of Mangi Lal in place of Madhupal making them to understand that Rajesh was the madhupal and obtained Rs. 1,32,300/- on 19th october, 2004. That Rajesh was associated with co-accused persons, including Chittar Lal also, thus, they committed a cheating and the offence of forgery.