Rajasthan High Court - Jaipur
Arup Thakur vs State Of Rajasthan Through Pp on 19 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 4348/2018
Arup Thakur Executive Director Cfo Pincon Sprit Care Of Pincon
Sprit Ltd. 7, Redcross Palace Vaishali House, Iiird Floor, Kolkata,
West Bengal-700001
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. Hemant Gajraj for Mr. Mahaveer Kalwa For Respondent(s) : Mr. Anurag Sharma, AAG with Mr. Anirood Mathur HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 19/04/2018
1. Petitioner has filed this miscellaneous bail application under Section 438 Cr.P.C.
2. F.I.R. No.28/2017 was registered at Police Station S.O.G. Jaipur for offence under Sections 406, 409, 420, 467, 468, 471, 201, 120-B of I.P.C.
3. It is contended by counsel for the petitioner that petitioner has no role in the F.I.R. which is of ten pages.
4. Learned Additional Advocate General appearing for the State has opposed the anticipatory bail application. His contention is that the total amount involved in the stamps scheme is to the tune of rupees seven hundred ninety six crore on which rupees eighty crore was taken from the investors in Rajasthan.
(2 of 2) [CRLMB-4348/2018]
5. It is contended that petitioner is only Director but he is shareholder of the company. At present he is Executive Director and CFO of Pincon Group Ltd. It is also contended that in similar type of case, charge-sheet has been filed of West Bengal. Petitioner has been declared as absconder by that Court.
6. I have considered the contentions.
7. Considering the arguments put forth by counsel for the State, I am not inclined to allow the anticipatory bail application.
8. The criminal misc. anticipatory bail application is, accordingly, rejected.
(PANKAJ BHANDARI),J Arti/75