VIVEK SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. J. R. Choudhary Advocate on behalf of the applicant Vivek Soni pertaining to F. I. R. No. 263/2008 of police station Manak Chowk, jaipur City in the offences under Sections 420, 406 and 120-B of IPC

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated in this case. Neither the petitioner has committed any offence of cheating nor any offence of criminal breach of trust. The allegation with regard to entrustment of diamonds worth Rs. 9 lacs and Kundan diamonds Necklace worth Rs. 17,45,200/- is totally false. There is no evidence with regard to entrustment of these diamonds to the petitioner, hence, he may be granted indulgence of anticipatory bail.