Rajasthan High Court - Jaipur
Tahir S/O Hola vs State Of Rajasthan on 8 July, 2022
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 5904/2022
1. Tahir S/o Hola, R/o Masjid Ky Pas, Doha 94 Mewat P.s.
Firozpur Zhirka, Haryana
2. Aasu S/o Hola, R/o Masjid Ky Pas, Doha 94 Mewat P.s.
Firozpur Zhirka, Haryana
3. Shoyb S/o Tahir, R/o Masjid Ky Pas, Doha 94 Mewat P.s.
Firozpur Zhirka, Haryana
----Petitioners
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Arafat Hussain
For Respondent(s) : Mr. Sanjeev Kumar Mahla, PP
Mr. Nawab Ali Rathore
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA
Order
08/07/2022
1. The present bail application has been filed under Section 438
Cr. P.C. in connection with FIR No.13/2022 registered at Police
Station Nasirabad Sadar, District Ajmer for the offence under
Sections 420, 406 IPC.
2. Learned counsel for the petitioners submits that the
petitioners have been wrongly implicated in this case. They had
joined the investigation as per direction of this court. Case
pertains to civil nature. Nothing is to be recovered from the
petitioners. So, petitioners be enlarged on anticipatory bail.
3. Learned Public Prosecutor and learned counsel for the
complainant have opposed the arguments advanced by learned
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counsel for the petitioners and submitted that petitioners had
taken fraudulently Rs.1,58,97,000/- and had not returned the
money 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. Looking to the gravity of offence, I do not consider it a fit case to enlarge the petitioners on anticipatory bail.
6. Hence, anticipatory bail application stands dismissed.
(NARENDRA SINGH DHADDHA),J Brijesh 99.
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