Shriram Vijayvargiya S/O Jagdish ... vs State Of Rajasthan
2021 Latest Caselaw 2216 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                2567/2020

Shriram Vijayvargiya S/o Jagdish Narayan Vijayvargiya, Aged
About 39 Years, R/o Plot No 56 Brij Colony Moti Bandha Road
Macheda Jaipur Raj.
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Santosh Singh Shekhawat for Mr. Govind Gupta For Complainant(s) : Mr. Shivraj Chauhan For State : Mr. Arvind Bhadu, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/03/2021

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

Cr.P.C.

2. F.I.R. No.1084/2019 was registered at Police Station,

Harmada, Jaipur (Raj.) for offence under Sections 420, 406 I.P.C.

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

petitioner has appeared before the Investigating Officer. It is also

contended that the dispute, if any, is of civil nature.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that on

24.02.2021, petitioner submitted before the Court that he will

consult his client for returning of his money and till then interim to

continue. However, petitioner is now disputing the agreement. It is

(2 of 2) [CRLMB-2567/2020]

also contended that petitioner has criminal antecedents of like

nature.

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

application.

7. Accordingly, Anticipatory Bail Application is dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /67

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