SHARAD UPADHYAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed under Sec. 438 Cr.P.C. by the petitioner apprehending his arrest in connection with F.I.R. No.294/2021, Police Station Shahpura, District Bhilwara, for the offences under Ss. 406, 420, 467, 468, 471, 120-B of Indian Penal Code.

(2.) Learned counsel for the petitioner submits that the petitioner has already deposited the disputed amount, in such circumstances, no useful purpose will be served by sending the petitioner in jail for an indefinite period. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor has opposed the prayer for anticipatory bail.