- (1.)This order governs the disposal of bail application filed under Section 438 of Cr.P.C. by Mr. Biri Singh, Advocate on behalf of the petitioner Ved Prakash Paladiya in FIR No. 100/2009 registered at Police Station Pushkar, District Ajmer in the offences under Sections 420, 467, 468, 471 and 323 read with 120-B of IPC.
(2.)Heard the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record.
(3.)Learned counsel for the petitioner canvassed that he has been falsely implicated. The petitioner happened to be disciple of the complainant. Both readily agreed to sell and purchase the disputed land. The sale deed was registered on 28.3.2008 and the payment was made in cash. He never entered into an agreement to sell and the document has been forged by the complainant. No offence under Section 467, 468 or 471 of IPC is made out against the petitioner from the facts and circumstances of the case, hence the petitioner deserves to be granted indulgence of pre-arrest bail.