Rajesh Kumar Verma S/O Haridwari ... vs State Of Rajasthan
2023 Latest Caselaw 1757 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 1132/2023

Rajesh Kumar Verma S/o Haridwari Lal, Aged About 58 Years,
Resident Of 9A, Tirupati Vihar, Govindpura, Jhotwara, Jaipur,
Rajasthan, Accountant Rama Infotech, F-1, First Flor, Room
Plaza, Jayanti Bazar, Jaipur - 302001.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through P.p.
2.      S.h.o. Police Station, Jalupura, Jaipur North, Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Mr. Mangal Chand Taylor, Adv.

For State                  :    Mr. Sher Singh Mahla, PP
For Complainant(s)         :    Mr. Vipul Kumar Jaiman, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order

07/02/2023

1. The present bail application has been filed under Section 438

Cr. P.C. in connection with FIR No.251/2022 registered at Police

Station Jalupura, Jaipur City (North) for the offence under

Sections 420, 467, 468, 471 & 120-B IPC.

2. Learned counsel for the petitioner submits that the petitioner

has been falsely implicated in this case. Nothing is to be recovered

from the petitioner. Offence against the petitioner is triable by

Magistrate. Learned counsel for the petitioner further submits that

There is a CD in which talk has been recorded between the

petitioner and the complainant. Prima facie, no offence is made

out against the petitioner. So, the petitioner be enlarged on

anticipatory bail.

(2 of 2) [CRLMB-1132/2023]

3. Learned counsel for the petitioner has placed reliance upon

the following judgments:-(1) Satender Kumar Antil Vs. Central

Bureau Of Investigation & Anr. in Miscellaneous Application

No.1849/2021 in Special Leave Petition (Crl.)

No.5191/2021 decided on 11.07.2022 (2) Maksud Saiyed

Vs. State Of Gujarat & Ors. in Appeal (Crl) No.1248/2007

decided on 18.09.2007.

3. Learned Public Prosecutor and learned counsel for the

complainant have opposed the bail application and submitted that

bail application filed by the similarly situated co-accused-Pooran

Mal Tailor under Section 438 Cr.P.C. has been dismissed by the Co-

ordinate Bench of this Court vide order dated 20.12.2022 in S. B.

Criminal Miscellaneous Bail Application No.16650/2022. Learned

counsel for the complainant further submitted that the petitioner

and co-accused hatched a conspiracy and created forged invoices

of HP Laptop for excessive loan being given to the complainant.

So, looking to the gravity of offence, bail be dismissed.

4. I have considered the arguments advanced by learned

counsel for the petitioner, learned counsel for the complainant as

well as learned Public Prosecutor.

5. It is an admitted position that the petitioner and co-accused

had created forged invoices of HP laptop for giving excessive loan

to the complainant. Custodial interrogation of the petitioner is also

required. So, looking to the gravity of offence, I do not consider it

a fit case to enlarge the petitioner on anticipatory bail.

6. Hence, the criminal misc. bail application stands dismissed.

(NARENDRA SINGH DHADDHA),J Gourav/156

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