SAURABH TAYAL Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) This criminal misc. bail application is preferred on behalf of the petitioner apprehending his arrest in connection with FIR No. 129/2019 dtd. 26/2/2019 of Police Station Pratap Nagar, District Bhilwara for the offence punishable under Ss. 406, 420, 384 and 120-B of IPC.

(3.) Learned counsel for the petitioner has submitted that petitioner has falsely been implicated in this case. It is argued that allegation of the complainant is to the effect that the petitioner is the Director of M/s Asahi Industries Limited, and he along with two other persons had met him at Bhilwara and shown his willingness to purchase cotton from the complainant firm. Believing on the assertion of the petitioner, the complainant started supplying cotton to M/s Asahi Industries of which, the petitioner is the Director. The complainant has alleged that he had supplied cotton to M/s Asahi Industries from 2016 to 2018 regularly and an amount of around Rs.56.00 lacs is due against M/s Asahi Industries. It is alleged that when the complainant had asked for payment of the due amount, the petitioner had threatened him and refused to pay the due money. The complainant has alleged that petitioner had committed offence of cheating, misappropriation of money and extortion along with other accused persons.