MANNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri R. P. Kuldeep Advocate on behalf of the applicant Manna pertaining to F. I. R. No. 223/2009 at police station Muhana, Jaipur City (East), in the offences under Sections 420 and 120-B of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated. In fact, he had given a power of attorney to budhram, who had also sold his land and the petitioner had no knowledge thereof. Even if there is a second sale of same land, the first sale can be got cancelled by way of filing a civil suit. It is a case of civil nature, hence, the petitioner may be granted indulgence of bail.