BIHARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 438 CrPC. in connection with FIR No.233/2019 registered at Police Station Bhankrota, Jaipur for the offences under Section 354 and 506 IPC whereupon the investigation was commenced. Apprehending his arrest, the petitioner moved the bail application before the court below, which was dismissed. Hence, this bail application has been filed.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor perused the material made available on record.

(3.) Learned counsel for the petitioner submits that the petitioner claims amount from the complainant and her husband which he had given for loan for construction of house and in order to save themselves from the said claim, FIR has been lodged relating to incident of 8.4.2019 on 12.5.2019. It is stated that on 8.4.2019, the complainant was admitted to hospital as per the report.