Rajasthan High Court - Jaipur
Prem Singh S/O Shri Buddi vs State Of Rajasthan on 19 July, 2022
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Second Bail Application No.
1100/2022
Prem Singh S/o Shri Buddi, Aged About 51 Years, R/o Nagla
Itamada Ps Bhusawar Distt. Bharatpur Raj.
----Petitioner
Versus
State Of Rajasthan, through PP
----Respondent
For Petitioner(s) : Mr. Anil Kumar Upman For Respondent(s) : Mr. Umanshanker Pandey For State : Mr. Laxman Meena, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 19/07/2022
1. Petitioner has filed this anticipatory bail application under Section 438 Cr.P.C.
2. F.I.R. No.480/2020 was registered at Police Station Bhusawar, District Bharatpur, for offence under Sections 420, 406 and 120-B of I.P.C.
3. It is contended by counsel for the petitioner that after withdrawing first anticipatory bail application, an FIR was lodged by the complainant with regard to forging of the signatures. FSL has given its report that the signatures on the disputed agreement to sale is not of the present petitioner.
4. Learned Public Prosecutor and counsel for the complainant have opposed the second anticipatory bail application. It is contended by counsel for the complainant that (Downloaded on 25/07/2022 at 09:15:08 PM) (2 of 2) [CRLMB-1100/2022] Superintendent of Police has given directions to the police authorities to take the signatures of the petitioner in the present case and send it to the FSL but the petitioner is not appearing before the police and a complaint under Section 175 IPC has already been lodged with the concerned Magistrate.
5. I have considered the contentions.
6. Considering the fact that first anticipatory bail application was withdrawn by the petitioner on 16.10.2020 and from the proceedings which are taking place before the Court, it is evident that petitioner is not appearing before the police to submit his signatures for verification of the FSL. Hence, I do not find any force in the second anticipatory bail application and the same is accordingly, dismissed.
(PANKAJ BHANDARI),J CHANDAN /69 (Downloaded on 25/07/2022 at 09:15:08 PM) Powered by TCPDF (www.tcpdf.org)