MITHA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.16/2023, Police Station Rajnagar, Distt. Rajsamand for the offences under Ss. 420 and 406 of IPC.

(2.) Learned counsel for the petitioner submits that this is purely a civil dispute and petitioner had already joined the investigation. Therefore, no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail.

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