MANVENDRA SINGH SISODIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous bail application has been brought u/s 439 Cr.P.C. seeking regular bail in connection with FIR No. 211/2019 registered at Police Station Vaishali Nagar, Jaipur for offences punishable u/s 420, 406, 409, 467, 468, 471 and 120B IPC.

(2.) Learned counsel for the accused applicant submits that as per FIR, there is an active partnership between complainant and the accused applicant. Due to distortion of fiscal relations and to garb the property, the present false FIR has been lodged against the accused applicant. He submits that a civil suit between the parties is pending before the competent court regarding the dispute raised in this FIR. Learned counsel for the accused applicant submits that complainant Dalpat Singh Naruka in his police statement has admitted the execution of retirement deed. He submits that investigation has already been completed and chargesheet has been filed. He submits that the applicant is in judicial custody since 29.5.2019 and trial will take long time. Learned counsel for the accused applicant submits that co- accused Avnish Bansal has already been enlarged on bail by a co- ordinate Bench of this Court on 1.10.2019 and the present accused applicant also deserves the same benefit.

(3.) Learned Public Prosecutor and the learned counsel for the complainant have opposed the bail application and submitted that investigation about false fabrication of retirement deed is pending before the FSL, so the bail application be dismissed.