SURESH GUPTA Vs. STATE AND ORS.

JUDGEMENT

(1.) The instant petition under Sec. 482 Crimial P.C. by the complainant-petitioner seeks quashing of the observations made in the order dated 1.8.2006 passed by the learned Sessions Judge, Jaipur District, Jaipur in Criminal Misc. Bail Application No.775/2006 arising out of FIR No.690/06 PS Sanganer whereby the petitioners therein have been granted anticipatory bail.

(2.) The sole grievance of the petitioner is that the learned court below has made certain observations that the case is of civil nature and the complainant may seek his relief in the competent court by filing a civil suit for specific performance of contract and for registration of the sale-deed or its cancellation. The learned court below has also observed in the aforesaid order that no offence what-so-ever is constituted from the facts of the case mentioned in the complaint.

(3.) Learned counsel has submitted that these observations would adversely affect the investigation and are prejudicial to the interests of the complainant. So, the directions may be given that these observations shall not come in the way of the fair investigation being made in the case.