SUNIL GOENKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 130/2019 Registered at Police Station Malviya Nagar, Jaipur for the offence(s) under Ss. 420, 406, 409 and 120-B IPC.

(2.) Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. Counsel further submits that the petitioners are not named in the FIR. Counsel further submits that the petitioners being traders purchased certain begs of Methi (Fenugreek) from one Shri Hazari Lal Gupta and according to FIR, Hazari Lal Gupta illegally sold the Methi to the petitioner and misappropriated the goods of complainant No. 2 Ashutosh Kedawat. Counsel further submits that since the petitioners are trader of goods, they sold the same through GST invoice to Shri Balaji Traders of Bareli and the petitioners are in custody since 10/4/2019.

(3.) Learned Public Prosecutor has opposed the bail application.