ANOP LAL Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner(s), as well as learned Public Prosecutor and also perused the case diary.

(2.) Learned counsel for the petitioner contended that the only act alleged by the applicant Anop Lal is that he witnessed the document on 30.07.05. The document was executed by Shera Ram so it cannot be said that wrong person was identified. Other co-accused person has been given benefit of bail. Learned Public Prosecutor opposed the bail application.

(3.) Having considered the entire facts and circumstances of the case, I deem it just and proper to grant bail to the petitioner(s) under Sec. 438, Cr. P C.