PANKAJ BHANDARI,J. - (1.) Petitioner has filed this bail application under section 439 of Cr.P.C., 1973
(2.) F.I.R. No.500/2016 was registered at Police Station Brahmpuri, Jaipur for offence under Sections 420, 406, 467, 468, 471 and 120-B I.P.C.
(3.) It is contended by the counsel for the petitioner that the erstwhile ruler sold the land measuring 1300 bighas in village Lal was, Tehsil Amer, District Jaipur by a registered sale-deed to SMS Investment Corporation Pvt. Ltd. on 20.9.1963. In 1960 erstwhile ruler allotted 30 bighas of land for cultivation to one Pritam Singh. Pritam Singh sold the land on 26.2.1975 to the complainant. It is contended that Pritam Singh had no right to sell the land as the Rajasthan Land Reforms and Acquisition of Land Owners Estate Act, 1963 came into force on 13.4.1964 and 1.9.1964 was declared as date on which the land would stand acquired and vests in the State. It is contended that prior to the enactment of the above Act, ex-ruler has sold the property to SMS Investment Corporation Pvt.Ltd. from whom the present petitioner purchased the land.;