BAJRANGLAL JANGID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. praying that the proceedings arising out of FIR No.1280/2013 registered at Police Station JDA, Jaipur(now Police Station Kardhani, Jaipur) for offences punishable under Sections 420, 467, 468, 471 and 120-B IPC, be quashed.

(2.) Counsel for the petitioner has submitted that petitioner earlier approached this court by filing S.B. Criminal Misc. Bail Application No.1117/2014 titled Bajrang Lal Jangid vs State of Rajasthan, for grant of pre-arrest bail and this court in the said bail application on 11.02.2014 had passed the following order:-

(3.) Complainant, namely Smt. Navneet Kaur is present in person before this Court. She has been identified by her respective Counsel. In the instant case, complainant is allegedly duped of Rs.8,00,000/- by the present petitioner. During the course of arguments, the learned counsel appearing for the petitioner, has submitted that the petitioner is ready and willing to deposit Rs.5,00,000/- before the trial Court within a period of one month from today.