KAMLESH MATHUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with FIR No. 19/2012 of Police Station Hiran Magri, Udaipur for the offences under Ss. 420, 467, 468, 471 and 120B of IPC.

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

(3.) Mr. Anand Purohit, learned Senior Advocate submits that the petitioner is a clerk working in Krishi Upaj Mandi Samiti (Grains), Udaipur, who has drawn a note-sheet on 28/3/2011, inter-alia, recording that three partners of firm M/s Kalulal Mohanlal Pandwal, have produced a Dissolution-Deed. He submits that note-sheet in question had been drawn on the basis of documents produced by the partners of the said firm bona fidely. In the facts obtaining in the present case, neither any offence, nor criminal conspiracy can be attributed to him.