DILIP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No. 309/2019 registered at Police Station Sapotara District Karauli for the offence(s) under Section(s) 323, 341 and 34 IPC and later on for offences under Sections 341, 323, 324, 326, 307,& 34 IPC.

(2.) It is contended by learned counsel for the petitioner that the petitioner has falsely been implicated in this case merely because he happens to be a government servant otherwise he was not present at the place of incident. He submitted that it is a case of version and cross version. He submitted that in pursuance of direction of this Court, he has appeared before the Investigating Officer for interrogation and his interrogation note does not reveal his implication in this case and prayed for release of the petitioner on pre-arrest bail.

(3.) Learned Public Prosecutor has opposed the bail application.