ASHISH KUMAR DUBEY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has moved this bail application under Sec. 438 Cr.P.C. in anticipation of arrest. The complainant Mukut Bihari Agarwal has lodged a report in the Police Station Vidhayakpuri, Jaipur, in which he has stated that he has a company known as Mevrik Share Broker Ltd. and Dr. Vinay Kumar Shrivastava is a client of his company, having client code No. AE 36, who was introduced by Abhijeet and Sudharani.

(2.) On 20.02.2008, this client code AE 36 did business of approximately 12 crores in National Stock Exchange, while this code had not done the business of crores of rupees in a single day.

(3.) I have heard learned counsel for the parties, perused the material available on the record and the same is carefully considered by me.