RAMKESH 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. 113/2019 Registered at Police Station Jyoti Nagar, District Jaipur(South) for the offence(s) under Sections 420, 406, 120B of IPC.

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that allegation against the petitioner is that he has cheated the complainant to the tune of Rs.7,00,000/-. Counsel further submits that the petitioner has already paid an amount of Rs. 3,50,000/- to the complainant by way of Demand Draft and to show his bonafides the petitioner will deposit the remaining amount of Rs. 3,50,000/- before the learned trial Court within a period of one month. Counsel further submits that a Demand Draft of Rs. 1,75,000/- has been placed on record as Annexure-7 and further prayed that the said Demand Draft be handed over to the petitioner so that the same can be deposited before the learned trial Court.

(3.) Learned Public Prosecutor has opposed the bail application.