SANDEEP MEHTA,J. - (1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.85/2019, Police Station Udai Mandir, District Jodhpur for the offences under Sections 420 and 406 IPC.
(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and perused the material available on record.
(3.) Having regard to the overall facts and circumstances as available on record and the nature and gravity of allegations levelled against the petitioner, I am not inclined to accept the application for pre-arrest bail filed on behalf of the petitioner.;