LADHU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application under Sec. 439 Cr.P.C. has been filed on behalf of the petitioner for the alleged offences punishable under Ss. 420 and 306 IPC in connection with FIR No.43/2022 registered at Police Station Gogamedi, District Hanumangarh.

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

(3.) Counsel appearing for the petitioner submits that the facts as stated in the FIR do not culminate into any ingredients so as to constitute the commission of any offence. It is the admitted case in the FIR itself that the amount as transferred to the account of accused/other persons by the complainant was by his own free will and consent. Therefore, the dispute, if any, is purely of civil nature. With these submissions, counsel for the petitioner prayed that benefit of bail may be granted to the petitioner.