MOHAMMAD FAYAZ Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner apprehends his arrest in connection with FIR No. 62/2014 of Police Station Makrana, District Nagaur for the offence punishable under Ss. 420, 379, 323 and 504 of I.P.C.

(3.) Learned counsel for the petitioner has submitted that a complaint has been filed against the petitioner to the effect that he received Rs.7,00,000.00 from the complainant to sell the stone of Mine No. 234, however, he executed an agreement to sell the stone of Mine No. 234/1-A. It is also alleged that the Mine No. 234/1-A was already closed and the type of marble, for which the complainant paid money to the petitioner is not available in the Mine No. 234/1-A.