HARI CHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Mohit Tiwari, Advocate on behalf of the applicant Hari Charan pertaining to F. I. R. No. 171/2008 of police station khanpur in the offences under Sections 420, 467, 468, 471 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.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated and is in no way connected with the commission of the alleged offence of the instant case. Rambharosi and Rajendra are said to have been the nephews of the complainant kanibai. They are alleged to have forged a will and got mutation entered in their name. The petitioner is innocent and has committed no offence, hence, he may be granted indulgence of bail.