ANKUR MANGLA Vs. STATE

JUDGEMENT

(1.) The present application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No. 347/2019, Police Station Ratanada, District Jodhpur for the offences under Sections 420, 406, 463, 464, 467, 468, 471 and 120-B of IPC.

(2.) Heard learned counsel for the appellant and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that there was an ongoing transaction between the petitioner and the complainant. Since the petitioner is involved in the jewellery business, therefore, there was exchange of precious metals in raw form as well as in the form of ornaments. He further submits that the cheque amount which is due to the complainant can still be paid by the petitioner.