ASHOK KUMAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2014-2-249
HIGH COURT OF RAJASTHAN
Decided on February 20,2014

ASHOK KUMAR Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Kanwaljit Singh Ahluwalia, J. - (1.) The present petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in a case arising out of FIR No. 331/2013 registered at Police Station, Shivaji Park, Alwar, for the offences under sections 420, 406 IPC.
(2.) Counsel for the petitioner has submitted that it is alleged that the petitioner had taken loan from various persons and had not returned the same.
(3.) Counsel for the petitioner has further submitted that non return of loan advanced will not fasten the petitioner with criminal liability as it is essentially a civil dispute.;


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