Sumit Bhagela S/O Sher Singh vs State Of Rajasthan
2021 Latest Caselaw 2145 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                2880/2021

Sumit Bhagela S/o Sher Singh, Aged About 30 Years, R/o
Gadarpura (Gradil) Mohalla Dist. Dholpur Raj.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Dheeraj Singhal For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

1. Petitioner has filed this bail application under Section 438 of

Cr.P.C.

2. F.I.R. No.156/2020 was registered at Police Station, Badi,

District Dholpur for offence under Sections 420, 406 & 409 I.P.C.

3. It is contended by the counsel for the petitioner that none of

the labourers has made any complaint that they have not received

the salary.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that petitioner was the Computer Operator and a

sum of Rs.34,00,000/- was transferred in his account.

5. I have considered the contentions.

6. Considering the contention put forth by counsel for the

State, I am not inclined to entertain the anticipatory bail

(2 of 2) [CRLMB-2880/2021]

application.

7. The Anticipatory Bail Application is dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /79

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