AJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have filed these anticipatory bail applications apprehending their arrest in connection with Complaint No. 67/2014 of Police Station, Taranagar, District Churu, in which the Judicial Magistrate, Taranagar took cognizance against the petitioners Ajeet Singh, Jasvinder Singh and Gurbhej Singh for the offences punishable under Ss. 420, 467, 468, 471 and 120-B IPC and against the petitioner Pannalal for the offences punishable under Ss. 420, 467 and 120-B IPC and summoned them through warrant of arrest.

(2.) The anticipatory bail application preferred on behalf of the petitioners - Ajeet Singh and Gurbhej Singh was dismissed by Additional Sessions Judge No. 1, Ratangarh, District Churu vide order dtd. 10/8/2018, whereas the anticipatory bail application preferred on behalf of the petitioners - Pannalal and Jasvinder Singh was dismissed by the said court on 24/8/2018.

(3.) Brief facts of the case are that non-applicant Murari Lal filed a Criminal Complaint No. 67/2014 on 15/10/2014 before the Judicial Magistrate, Taranagar, District Churu while alleging that 69 Bighas and 17 Biswas of agriculture land situated in Khasra No. 398 at village Sahva is recorded in the name of his father Bhagwan Das and Mahesh Kumar. Bhagwan Das died on 13/9/2004 and the said agriculture land was mutated in favour of non-applicant Murari Lal and his brother Mahesh Kumar on 1/1/2006. It is alleged that after death of Bhagwan Das, the Managing Committee, Gurunanak Teela hatched a conspiracy and with the aid of Stamp Vendor - Ram Prasad Lata purchased a stamp in the names of deceased Bhagwan Das, Mahesh Kumar and non-applicant No. 2 without obtaining their signatures in the Stamp Sale Register and thereafter prepared a surrender deed of 1 Bigha of agriculture land belonging to respondent No. 2 and his brother for the purpose of surrendering it in the name of State Government for making a way to Gurunanak Teela. It is alleged that one Laxmi Chand Lakhara certified the fabricated signatures of deceased Bhagwan Das, Mahesh Kumar and Murari Lal-non- applicant No. 2 done on stamp papers and petitioner-Pannalal identified them though they were not present on the day of execution of that forged surrender deed. It is also alleged that the then Tehsildar - Mahesh Kumar Sharma and subsequent Tehsildar Vijendra Singh Chahar without inquiring the genuineness of surrender deed, ordered on 27/8/2014 that the land belongs to the State Government.