SHIV DAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD , both the parties. This application is under Section 438 Cr.P.C. and the petitioner is alleged to have committed offence under Section 467, 468 and 471, IPC.

(2.) IT is pointed out by learned Counsel for the petitioner that the petitioner is a Government Servant and is working as Amin in Settlement Department. It is alleged that he stole stamp paper which was purchased by Mst. Gendi Devi for writing a Will and forged Will was written in name of B.L. Rathore. Thereafter. Mst. Gendi Devi executed another agreement for sale of the same land on 15 -8 -88 and again sold the same land by registered sale -deed to one Mohan Singh Bhanwar Singh Rathore has also filed another FIR No, 156 of 1989, dated 2 -5 -1989, at Police Station Bani Park, Jaipur, against Mst. Gendi Devi and her daughter Kamla and the complaint regarding the same land. It is contended by Shri Sharma, learned Public Prosecutor that the investigation is still in progress and the petitioner does not deserve to be released on bail.

(3.) THE SHO/AO/IO, P.S. Bani Park, Jaipur, is directed that in the event of arrest of the petitioner Shiv Dayal Sharma, in FIR No. 57 of 1989, he be released on bail, provided he furnishes a personal bond in the sum of Rs. 5,000/ - with one surety in the like amount, to his satisfaction of the following conditions: