OM PRAKASH AGARWAL S/O LATE SHRI RUDMAL AGARWAL Vs. STATE OF RAJASTHAN THROUGH P.P.
LAWS(RAJ)-2017-8-146
HIGH COURT OF RAJASTHAN
Decided on
August 03,2017
Om Prakash Agarwal S/O Late Shri Rudmal Agarwal
Appellant
VERSUS
State of Rajasthan through P.P.
Respondents
JUDGEMENT
PANKAJ BHANDARI,J. -
(1.) Petitioners have filed this bail application under section 438 of Cr.P.C., 1973
(2.) F.I.R. No. 145/2016 was registered at Police Station Sadar, Jaipur for offence under Sections 420, 409, 384 and 120-B I.P.C.
(3.) It is contended by the counsel for the petitioner that the petitioner is only an agent. The material was supplied to Kamal Sponge worth about Rupees three crores out of which payment of more than one crore was made and Rs. 1.89 was outstanding. It is contended that the petitioner has no liability to pay the amount.;
(2.) F.I.R. No. 145/2016 was registered at Police Station Sadar, Jaipur for offence under Sections 420, 409, 384 and 120-B I.P.C.
(3.) It is contended by the counsel for the petitioner that the petitioner is only an agent. The material was supplied to Kamal Sponge worth about Rupees three crores out of which payment of more than one crore was made and Rs. 1.89 was outstanding. It is contended that the petitioner has no liability to pay the amount.;
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