LADU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Ashvin Garg Advocate on behalf of the applicant Ladu Ram pertaining to F. I. R. No. 884/2008 of Police Station Malviya Nagar, Jaipur in the offences under Sections 453, 420, 467, 468 and 471 of IPC.

(2.) HEARD the learned counsel for the petitioner, learned counsel for the complainant 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 contended that he has been falsely implicated in this case whereas, he is the bona fide purchaser of Plot No. 33 situated in Gopalbadi, Jagatpura. The petitioner purchased this plot from one mukesh Kumar Meena whereupon, he has constructed a house also and wherein, he has been living permanently. He has also filed a suit of permanent injunction against Moolchand Arora and smt. Rajni Verma, which is pending in civil court. The petitioner is innocent man, hence, he may be granted indulgence of bail.