SHIV KARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(2.) The petitioner apprehends his arrest in connection with FIR No. 146/2018 of Police Station Bhupalpura, District Udaipur for the offences punishable under Ss. 406 and 420 I.P.C.

(3.) Learned counsel for the petitioner has submitted that a contract for collection of toll was awarded to the petitioner by the complainant RSRDC on 23/6/2017 and as per said agreement, the petitioner was required to pay an amount of Rs.5,45,700.00 per day against toll collection on Dabok-Mawali-Kapasan-Chittorgarh Road. Learned counsel for the petitioner has submitted that the petitioner started collection from 23/6/2017 but soon thereafter he realized that he will not be able to pay the amount fixed in the agreement and, therefore, immediately wrote a letter to Project Director to reduce the toll collection amount. The first letter to this effect was written by the petitioner on 3/7/2017 and thereafter he consistently wrote 7 more letters in July 2017, September 2017, October 2017, November 2017 and December 2017. Learned counsel for the petitioner has submitted that when the Project Director did not respond to the letters written by the petitioner, he left the Toll Collection Centre and abandoned the same in December 2017.