Siyaram Kamad S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7712 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No. 20288/2021

                                   Siyaram Kamad S/o Shri Satyanarayan Kamad
                                                                                                      ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Rajesh Kumar Sharma For Respondent(s) : Mr. S.S. Mehla, PP

HON'BLE MR. JUSTICE FARJAND ALI Order 16/12/2021

Learned counsel for the petitioner submits that a false case

has been foisted against the petitioner. The cheque was delivered

to the petitioner for some other cause, however, the same has not

been encashed due to the payment has been stopped. The

petitioner is ready to co-operate with the investigation. Counsel

further submits that as per the provisions contained under Section

41 of the CrPC and the judgment passed by the Hon'ble Supreme

Court in the case of Arnesh Kumar V/s State of Bihar, there are no

compulsive circumstances for which the arrest of the petitioner

has become inevitable.

In this view of the matter, the petitioner is directed to join

the investigation on or before 31.12.2021 and the Investigating

Officer shall interrogate the petitioner and send the report to this

Court.

Put up on 12.01.2022.

In the meanwhile, the petitioner shall not be arrested.

(FARJAND ALI),J

PAYAL/119

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