KESHAV GAUTAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.179/2022 of Police Station Kotwali Chittorgarh, District Chittorgarh for the offences punishable under Ss. 406, 420, 418, 409, 395 & 120-B IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner is not beneficiary of the amount illegally withdrawn from the account of Ms.Taruna Pareek, which was Rs.27,79,500.00.

(3.) Learned GA-cum-AAG has opposed the bail application but is unable to dispute that the petitioner was not the beneficiary of the amount in question.