Rajasthan High Court - Jaipur
Sohan Krishan Shakeet S/O Angnaram vs State Of Rajasthan on 21 July, 2020
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 3802/2020
Sohan Krishan Shakeet S/o Angnaram, R/o Vikasnagar
Bharatpur Ps Bharatpur Dist. Bharatpur
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. GS Fauzdar
For Respondent(s) : Mr. Riyasat Ali, PP
HON'BLE MR. JUSTICE MANOJ KUMAR VYAS
Order
21/07/2020
Applicant has filed this bail application u/s 438 of Cr.P.C apprehending his arrest in connection with FIR No.172/2013 registered at Police Station Deeg (Bharatpur) for the offence/s punishable u/s 166, 167, 420, 406, 488, 409, 466, 467, 468, 471, 474 and 120B IPC.
Heard learned counsel for the applicant. It has been submitted on behalf of the applicant that he is an old person of 71 years of age. He retired on 28.02.2011. The applicant was posted on the post of Assistant Executive Officer in the office of Nagar Palika Deeg from July 2010 to 28.02.2011. The FIR has been lodged on false grounds. He has not committed any offence. No evidence is available on record against him.
Perused the case dairy and factual report. As per direction of this court, the applicant appeared before the Investigating Officer. On the basis of investigation offence (Downloaded on 22/07/2020 at 08:58:55 PM) (2 of 2) [CRLMB-3802/2020] under Sections 409, 468, 471 and 474 and 120-B IPC has been made out against the petitioner. The amount involved in this matter is about Rs.1,85,500/-. The applicant was working as Public Servant and during this tenure as Public Servant this offence is alleged to have been committed.
Looking to overall facts and circumstances of the case, no case for anticipatory bail is made out.
Accordingly, the misc. bail application is dismissed.
(MANOJ KUMAR VYAS),J Sunita Kanwar /17 (Downloaded on 22/07/2020 at 08:58:55 PM) Powered by TCPDF (www.tcpdf.org)