SOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor assisted by learned counsel for the complainant and perused the material available on record.

(2.) The petitioner apprehends his arrest in connection with FIR No. 215/2017 of Police Station Rajiyasar, District Sri Ganganagar for the offences punishable under Ss. 420, 406, 467, 468, 471 and 120-B IPC and Sec. 3(2)(V) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. He has preferred this anticipatory bail application under Sec. 438 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegation against the petitioner of misappropriating the tractor belonged to the complainant is absolutely false. Learned counsel for the petitioner has submitted that earlier the complainant filed the FIR No. 181/2015 at the same police station with the similar allegation, however, in the said FIR, the police, after thorough investigation, filed charge-sheet against the petitioner for the offences punishable under Ss. 406 and 504 IPC read with Sec. 3(1)(R)(S) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. Learned counsel for the petitioner has submitted that again the complainant has filed the present FIR levelling similar allegations that the petitioner prepared a forged agreement to sell in his name for the said tractor and claimed that he had sold the said tractor to one Allabaksh in the year 2015.