RAJESH KALKAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.334/2018, Police Station Rajgarh, District Churu for the offences under Sections 420, 388, 506 and 120-B of IPC.

(2.) Heard learned counsels for the parties. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the present petitioner is not saddled with the liability as fastened against the main accused Veena @ Sajan. He further submits that all the offences except under Section 420 I.P.C. are bailable.