JAGDISH S/O KALU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.82/2018 registered at Police Station Peeplu, District Tonk for the offences under Sections 420 , 406 and 120-B of IPC.

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that the allegation against the petitioner is that the agreement for sale of immovable property was executed in 2007 by his grand-mother Phoola Devi who expired on 15.04.2018, and thereafter, the present FIR has been lodged against the petitioner by the complainant on 25.05.2018. Counsel further submits that the so called agreement relates to the year 2007 and the FIR has been lodged after a delay of 11 years.

(3.) Learned Public Prosecutor assisted by counsel for the complainant has opposed the bail application.