Rajasthan High Court - Jaipur
Liyakat Ali Joya vs State Of Rajasthan Through Pp on 18 January, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH, JAIPUR
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION NO.834/2017
Liyakat Ali Joya S/o Shri Kamruddin Khan Joya B/c Kayamkhani
Muslim, R/o Ward No.19, Sahil Chowk, Fatehpur, District Sikar,
Raj.
Versus
State of Rajasthan Through P.P.
Date of Order: January 18, 2017
HON'BLE MRS. JUSTICE SABINA
Mr. Akhil Simlote, for the petitioner.
Mr. R.R. Baisla, P.P. for the State.
Petitioner has filed this petition under Section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No.288/2014 registered at Police Station Kothwali Fatehpur, District Sikar, for offence u/s 420, 467, 468, 471 and 120-B Indian Penal Code 1860.
Heard.
As per the prosecution story, petitioner and his co-accused had prepared a forged consent letter with regard to share of the complainant in the joint property and had presented the same before the Revenue Authority.
Keeping in view the seriousness of allegations levelled against the petitioner, no ground for grant of anticipatory bail to him is made out. Dismissed.
(SABINA),J.
Tanwar/-
P.A. Item No.25