Rajasthan High Court
Kishan Son Of Harinarayan vs State Of Rajasthan (2023:Rj-Jp:40845) on 20 December, 2023
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:40845]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1525/2023
Kishan Son Of Harinarayan, Resident Of Norangwada, Tehsil
Mahawa, District Dausa ( Rajasthan)
----Accused-Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 2310/2023
Kaluram S/o Ramsahai, R/o Norangwada Tehsil Mahuwa District
Dausa.
----Accused-Petitioner
Versus
State Of Rajasthan, Through P.P.
----Respondent
For Petitioner(s) : Mr. Rajneesh Gupta
Mr. Prem Chand Dewanda
For Respondent(s) : Mr. Ghan Shyam Singh Rathore, GA
cum AAG with
Mr. Prashant Sharma, P.P.
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
20/12/2023
These applications for anticipatory bail have been filed by the
petitioners apprehending their arrest in connection with FIR
No.230/2021 registered at Police Station Mehandipur Balaji,
District Dausa for the offence(s) under Section(s) 420, 467, 468
& 120-B IPC and later on for the offences under Sections 420,
467, 468, 471, 474 & 120-B IPC
Learned counsels for the petitioners submit that they have
falsely been implicated in these cases. Referring to the order
dated 30.07.2022 passed by the learned Senior Civil Judge,
Mahuwa, District Dausa in Civil Case No.7/2022: Hansraj Meena
[2023:RJ-JP:40845] (2 of 2) [CRLMB-1525/2023]
versus Kishan Meena & Ors., they would submit that on their
admission/confession, the subject Patta has been cancelled. They
submit that in pursuance of direction of this Court, they have
already joined the investigation. They, therefore, pray that the
petitioners may be extended benefit of pre-arrest bail.
Per contra, learned Government Advocate cum Additional
Advocate General submits that there are grave allegation against
the petitioners of forging a Patta allegedly issued by the Gram
Panchayat which has been found to be substantiated during the
course of investigation. He submits that during the course of their
interrogation, the petitioners have admitted that they have forged
the Patta. He, therefore, prays for dismissal of the anticipatory
bail applications.
Heard. Considered.
From the material available on record, it is revealed that
there is grave allegation against the petitioners of forging a Patta
and the allegation has been found to be substantiated during the
course of investigation. Further, during the course of their
interrogation, even the petitioners have admitted that to obtain a
loan, they forged the Patta. The confession extended by the
petitioners in the Civil Suit No.7/2022 only fortifies the allegation
levelled against them.
In view of the nature and gravity of allegations against the
petitioners; but, without expressing any opinion on the merits of
the case, they do not deserve indulgence of pre-arrest bail.
Resultantly, these anticipatory bail applications are
dismissed.
(MAHENDAR KUMAR GOYAL),J
Manish/284-285
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