Rajul Bhargava, J. - (1.) Heard learned counsel for the applicants, learned A.G.A for the State and perused the first information report as well as rejection order.
(2.) Learned counsel for the applicants submitted that the applicant is a builder and he has entered into an agreement with the first informant, who is owner of the land on which multistory flats to be constructed. Subsequently, dispute arose between them over some money transaction on account of which the present first information report has been lodged with patently false and frivolous allegation. The applicant has no criminal history. The matter needs deeper and fairer investigation before any arrest should be given effect to. Therefore, the applicants may be enlarged on anticipatory bail.
(3.) Learned A.G.A. has vehemently opposed the prayer for bail.;