PRADEEP KUMAR BASAVATIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The case against the petitioner is pending investigation before a Police Station at Bombay. He has applied for anticipatory bail here. Apparently the dispute relates to some payment which the petitioner as a broker had accepted from the purchaser old but has not passed it over to the seller. In the circumstances it is directed that the petitioner shall not be arrested for a period of three weeks and during this period he can move an appropriate court. It may also be clarified that the petitioner should be available for interrogation if he is called for and for this purpose he shall submit a personal bond in the sum of Rs. 5000/- with one surety in the like amount before the Investigating Agency.

(2.) The above order shall be operative only for a period of three weeks.