MAHESH KUMAR 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. 169/2021, Police Station Sadar Sriganganagar, District Sri Ganganagar for the offence under Ss. 420, 406 and 120-B of IPC.

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

(3.) Learned counsel for the petitioner submits that the present petitioner is innocent and he has been falsely implicated in the present case. He further submits that the allegations levelled in the FIR against the present petitioner are far from truth. He also submits that no money is due to the present petitioner. He, therefore, prays that the petitioner may be enlarged on anticipatory bail.