VIMAL NAGORI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 473/2019 registered at Police Station Malviya Nagar, District Jaipur for the offence(s) under Section(s) 420, 406, 384 & 376 IPC and Section 67 of the IT Act and later on for the offence(s) under Section(s) 420, 406, 384 & 120B IPC.

(2.) Drawing attention of this Court towards the notices and their replies exchanged between the parties prior to filing of the FIR against him, it is contended that the petitioner has falsely been implicated in this case which is predominantly of civil nature. He submitted that the petitioner is in custody since 25.09.2020, investigation as against him is complete, he has no criminal antecedents at present except an FIR lodged subsequently by brother of the complainant, offences are triable by Magistrate, similarly situated co-accused has been extended the benefit of bail by a co-ordinate Bench of this Court vide its order dated 18.12.2019 and prays for release of the petitioner on bail.

(3.) Learned Public Prosecutor assisted by the learned counsel for the complainant(s) opposing the bail application submitted that the complainant has been duped by the petitioner for a sum of Rs. 50 Lacs and he does not deserve the indulgence of bail.