DAMODAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Miscellaneous Bail Application has been filed under Section 439 of Cr.P.C., seeking regular bail in connection with F.I.R. No. 68/2019 registered with Police Station Bansur, District Alwar for the offences punishable under Sections 420, 467, 468, 471 and 120-B of IPC.

(2.) It has been contended by learned counsel for the applicants that they have falsely been implicated, in fact, complainant and accused persons are real brothers and dispute relates to their sister Badami Devi's property, complainant has come with a case that they got relinquishment deed in their favour executed by Badami Devi and concocted agreement to sale in favour of the accused-persons.

(3.) It is further contended that investigation has already been completed, a civil suit pertaining to cancellation of relinquishment deed is also there, post institution of the civil suit, a false FIR has been lodged and the applicants shall face the trial in event if the charge- sheet is concluded and shall abide by the conditions imposed for grant of bail, so he be granted bail.