SUBE SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with FIR No.316/2020 registered at Police Station Singhana, District Jhunjhunu for the offence(s) under Section(s) 420, 406 and 120-B I.P.C.

(2.) Learned counsel for the petitioner submitted that he has falsely been implicated in this case as he was mere employee in the My Oven Ecco Energy Private Limited, a registered company with whom the complainant deposited a sum of Rs.9.50 lacs for allotment of petrol pump out of total amount of Rs.11 lacs. He submits that Zonal Head of the company has issued a letter in favour of the complainant acknowledging receipt of the amount of Rs.11 lacs. He, therefore, prayed for benefit of pre-arrest bail for the petitioner.

(3.) Opposing the bail application, learned Public Prosecutor assisted by learned counsel for the complainant submitted that huge amount of Rs.11 lacs was invested by the complainant on the promise extended by the petitioner who was Area Manager of the company to set up petrol pump in his favour or to refund the amount of Rs.11 lac. They submitted that during the course of investigation, Zonal Office of the company was found to be non-existing revealing that the entire transaction was based on fraud. They submitted that investigation is still pending and the petitioner does not deserve indulgence of pre-arrest bail.