BABLU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The prayer made in this bail petition filed under Sec. 439 of the Code of Criminal Procedure (for short "the Code") is for grant of bail in connection with crime registered pursuant to First Information Report No.05/2023 of Police Station Kanera, District Chittorgarh in respect of offence(s) punishable under Sec. (s) 395, 379, 457, 461, 506, and 34 of the Indian Penal Code, 1860.

(2.) Heard the arguments advanced by learned counsel for the applicant, learned Additional Advocate General and carefully perused the entire material available in case diary.

(3.) Learned counsel for the petitioner has fervently and vehemently argued that the petitioner is innocent person and a false case has been foisted against him.