GORESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - This bail application has been filed under Sec. 438 Crimial P.C. with the following prayer:

(2.) Brief facts of the case are that the allegation against the petitioner is that he took Rs. 60,000.00 and entered into an agreement with the complainant to sell his house, which was to be delivered soon by the Rajasthan Housing Board. Further allegation was that the complainant deposited a sum of Rs. 23,87,000.00 only in Raj. Housing Board in pursuance of contract. The Raj. Housing Board later on denied the registry of the house to the complainant because the accused had already taken the refund in the year 1998, therefore, the complainant filed an FIR No. 66/2015 at PS Pratap Nagar, Jaipur, Distt. Jaipur for the offences mentioned therein. The police interrogated the petitioner and is bent upon to arrest the petitioner, therefore, due to apprehension of arrest, the petitioner moved the anticipatory bail application before the court below, but the same was dismissed vide order dated 4.2.2016 with the following observations :

(3.) Against the said judgment/order dated 4.2.2016, the instant bail application has been filed.