Rajasthan High Court - Jaipur
Raies vs State Of Rajasthan Through P P on 7 April, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JAIPUR BENCH, JAIPUR
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION NO.4421/2017
Raies S/o Shri Mubarik B/c Musalman, Aged About 35 Years, R/o
Raipuriya, Police Station Anta, District Baran, Raj.
V/s.
State of Rajasthan through the P.P.
Date of Order: April 7, 2017
HON'BLE MRS. JUSTICE SABINA
Mr. Pushpendra Pandey, for the petitioner.
Mr. R.R. Baisla, P.P. for the State.
Petitioner has filed this petition under Section 438 Code of Criminal Procedure 1973 seeking anticipatory bail in FIR No.362/2016 registered at Police Station Anta, District Baran (Raj.), for offences u/S. 420, 406, 467, 403, 424 and 120-B Indian Penal Code 1860.
Heard.
As per the prosecution story, co-accused Mubarik Ali took loan from the complainant Company for purchase of Truck. However, the said accused failed to repay the installments and sold the Truck to some other person with the help of the petitioner.
Keeping in view the seriousness of allegations levelled against the petitioner, no ground for grant of anticipatory bail to him is made out.
Dismissed.
(SABINA),J.
Tanwar/-
P.A. Item No.8