Rajasthan High Court - Jaipur
Haresh Golani Son Of Shri Ganesh Bhai ... vs State Of Rajasthan on 25 November, 2020
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 12221/2020
Haresh Golani Son Of Shri Ganesh Bhai Golani, Aged About 37
Years, R/o Village Somasar, Tehsil Mooli, District Surendra Nagar
(Gujrat)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Devanshu Sharma through VC For Respondent(s) : Mr. Riyasat Ali, PP HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 25/11/2020 The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.147/2020 registered at Police Station Gandhinagar, Ajmer for the offence(s) under Sections 420 and 406 IPC.
Learned counsel for the petitioner submits that the petitioner was wrongly implicated in this case. Matter pertains to civil dispute. Complainant failed to establish any contract work between the petitioner and complainant. Payment of machine of petitioner was due. So, the petitioner be enlarged on anticipatory bail.
Learned Public Prosecutor has opposed the application. Allegation levelled against the petitioner is that complainant Gopal Jat had completed the labour work and established the (Downloaded on 26/11/2020 at 09:51:59 PM) (2 of 2) [CRLMB-12221/2020] telephone cable. Petitioner had not paid the due amount of Rs.29 lacs.
On account of gravity of offence, I am not inclined to grant the benefit of bail to the petitioner under Section 438 Cr.P.C.
Hence, the bail application stands dismissed.
(NARENDRA SINGH DHADDHA),J Jatin /44 (Downloaded on 26/11/2020 at 09:51:59 PM) Powered by TCPDF (www.tcpdf.org)