Rahul S/O Premkumar vs State Of Rajasthan
2021 Latest Caselaw 2487 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 4814/2021

Rahul S/o Premkumar, R/o Near Bal Vidhyalaya, Baran Road,
Kota (Raj.)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Amitach Vijaywargia, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/06/2021

1. Petitioner has filed this anticipatory bail application under

Section 438 Cr.P.C.

2. F.I.R. No.14/2021 was registered at Police Station Borkheda,

District Kota (City) for offence under Sections 420, 406 and 120-B

of I.P.C.

3. It is contended by counsel for the petitioner that the

allegation is that petitioner sold the disputed property to the

complainant. It is also contended that petitioner did not receive

any money.

4. Learned Public Prosecutor has opposed the anticipatory bail

application. It is contended that U.I.T. declared the disputed plot

as a reserve area way back in 2012, and petitioner sold the plot

falling in the reserve area in 2019 and Gaurav Tyagi thereafter,

(2 of 2) [CRLMB-4814/2021]

sold it to the complainant.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State and taking note of the fact that petitioner sold the plot

which was reserve area, I am not inclined to entertain the

anticipatory bail application.

7. The anticipatory bail application is accordingly, dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /60

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