JAI RAM DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Jai Ram Dass accused/Petitioner seeks anticipatory in case F.I.R No. 303 dated 10.7 2001 under sections 406/506/323 I.P.C registered with police station, city Hisar.

(2.) So far as accusation against the accused-petitioner is concerned, he is stated to have promised to repay the amount of Rs. 5,30,000/- which is alleged to have been entrusted to Rajinder Kumar on 1.10.1999 in the presence of Hans Raj Jain and Rattan Mittal, but he failed to return this amount after the expire of one year and when the amount was demanded from him, Rajinder Kumar and the present petitioner threatened to kill the complainant

(3.) Counsel for the accused/petitioner submits that Rajinder Kumar co-accused has already been granted bail on 21.12.2001 in Crl. Misc. No. 31921 M of 2001, wherein plea of the accused/petitioner has been accepted that the matter in dispute is a civil dispute. This factual position has not been disputed by the learned State Counsel.