NAND LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No. 78/2019, registered at Police Station Kuri Bhagtasni, Jodhpur, for the offences under Ss. 420, 467, 468, 471 and 406 IPC.

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

(3.) Learned counsel for the petitioner submits that the petitioner has been wrongly roped in the present case simply because he is father of the main accused-Manoj Kumar. Learned counsel submits that the complainant has not assigned petitioner's role in the transaction of the alleged forged sale of the flat in question.