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Rajasthan High Court - Jaipur

Anil Singh Rajawat S/O Mahaveer Singh ... vs State Of Rajasthan on 27 November, 2020

Author: Narendra Singh Dhaddha

Bench: Narendra Singh Dhaddha

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

    S.B. Criminal Miscellaneous Bail Application No. 9091/2020

Anil Singh Rajawat S/o Mahaveer Singh Rajawat, Aged About 22
Years, R/o Residence Of Ramnagar Dhaturi Ps Datwas Dist. Tonk
Raj.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Abhishek Chaudhary through VC For Respondent(s) : Mr. Riyasat Ali, PP Ms. Raj Laxmi Rajawat through VC HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 27/11/2020 The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.200/2019 registered at Police Station Datwas, District Tonk for the offence(s) under Sections 420, 467, 468 and 471 of IPC.

Learned counsel for the petitioner submits that the petitioner was wrongly implicated in this case. Complainant Mahaveer Singh has lodged the false report against the petitioner. Petitioner had not made any forged documents. He was residing in Tonk for the purpose of study. He has completed his training and is to be deputed in the armed force. Nothing is to be recovered from the petitioner. So, the petitioner be enlarged on anticipatory bail.

Learned Public Prosecutor has opposed the application. Allegation levelled against the petitioner is that the petitioner had made forged bonafide Caste Certificate, PAN Card and Aadhar (Downloaded on 27/11/2020 at 10:01:29 PM) (2 of 2) [CRLMB-9091/2020] Card for residing in Ram Nagar Dhaturi, Police Station Datwas, District Tonk. As per record, petitioner is permanent resident of Bonli, Sawaimadhopur and has got job in the armed force by producing these forged documents.

On account of gravity of offence, I am not inclined to grant the benefit of bail to the petitioner under Section 438 Cr.P.C.

Hence, the bail application stands dismissed.

(NARENDRA SINGH DHADDHA),J Jatin /16 (Downloaded on 27/11/2020 at 10:01:29 PM) Powered by TCPDF (www.tcpdf.org)