MAHENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.92/2022, Police Station Bilara, District Jodhpur, registered for the offences punishable under Ss. 457, 323, 376/511 IPC.

(2.) Learned counsel appearing for the petitioner submits that accused-petitioner has falsely been implicated in the matter. The actual dispute was between the accused-petitioner and Vijay, brother-in-law of the complainant, due to which this false FIR has been lodged by the complainant against him at the instance of Vijay. With these submissions, counsel for the petitioner prayed that benefit of bail may be granted to the petitioner.

(3.) Heard learned counsel appearing for the petitioner and learned Additional Advocate General. Perused the case diary so also the material available on record.