- (1.) Heard the learned counsel for the applicant and the learned Public Prosecutor. Perused the material on record.
(2.) The applicant is seeking bail under Section 438 Cr.P.C. in connection with an FIR No.413/15 registered at Police Station Kotwali, Barmer for the offences under Sections 420, 467, 468, 471 and 120B IPC.
(3.) Learned counsel appearing for the applicant submitted that the criminal case has been registered against the accused persons as aforesaid on the written report submitted by the applicant. It is submitted that as per the FSL report, the signatures of the applicant on the pattas issued are found to be superimposed by mechanical process. Learned counsel submitted that the applicant is being falsely implicated in the case solely on the ground that the cash book of the day, on which, the conversion charges were deposited by the beneficiaries of the forged pattas, bears his signature. Learned counsel submitted that as per the Rules, the cash book maintained by the Cashier is countersigned by the Commissioner on the end of the day and thus, on the basis of the signature on the cash book, no inference of the applicant being involved in the commission of the offences can be drawn.;