- (1.)THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by ms. Alankrita Sharma Advocate on behalf of the applicant Swaroop Singh pertaining to F. I. R. No. 168/2009 of police station Sadar, Bundi in the offences 420, 467, 468 and 471 of IPC.
(2.)HEARD learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the relevant material available on record.
(3.)LEARNED counsel for the petitioner has canvassed that the petitioner is the husband of Smt. Brajesh Kanwar. Brajesh Kanwar is alleged to have impersonated herself to be Barji Bai of Meghwal caste and purchased the land from the complainant anjana Bai on 17. 2. 1999. Learned counsel has further contended that neither the land was purchased by the petitioner nor any sale-deed was executed in favour of the petitioner. The petitioner is being falsely implicated and is in no way connected with the alleged offences of the instant case. The transaction is said to have taken place on 17. 2. 1999 and the complainant has filed the private complaint in the court after 10 years which is found to have been sent by the Magistrate having jurisdiction to police station Sadar, Bundi under Section 156 (3) of cr. P. C. on 08. 05. 2009 for investigation whereupon fir No. 168/09 has been registered. There being not even a shred of evidence against the petitioner and the accusation having been totally false and groundless, the petitioner deserves to be released on anticipatory bail.