VIPIN GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor assisted by learned counsel for the complainant and also perused the material on record.

(2.) The petitioner apprehends his arrest in connection with FIR No. 324/2017 of Police Station Udaimandir, District Jodhpur for the offences punishable under Ss. 406, 420 and 120-B IPC. He has preferred this anticipatory bail application under Sec. 438 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegation against the petitioner is to the effect that he along with his mother and wife sold 43 Bighas of land to the complainant party, which is falling in Khasra Nos. 10/3 and 10/3/3 of village Kaparda, District Jodhpur. It is further alleged that after entering into an agreement regarding the above mentioned transaction with the complainant party in the year 2013, the petitioner again sold 13 Bighas of land of Khasra No. 10/3 of village Kaparda, District Jodhpur to one Sunil Bhandari and 13 Bighas of land of Khasra No. 10/3/2 of village Kaparda, District Jodhpur to one B.L. Choudhary. Learned counsel for the petitioner has submitted that the complainant party has alleged that as the petitioner sold 26 Bighas of land to the above named persons in the year 2015, he along with other co-accused persons committed cheating with the complainant party.