SAHABUDDIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed by the petitioner(s) under Section 438 CrPC.

(2.) Brief facts of the case are that the complainant submitted a report against the petitioner in the court of Magistrate concerned, which was sent for investigation to the concerned police Station under Section 156(3) CrPC, whereupon an FIR No. 258/2015 was registered at Police Station, Pahadi, District Bharatpur for the offence under Sections 420, 467, 468, 471, 477A, 193, 197, 199 and 120B IPC. The petitioner(s) apprehending his/her/their arrest moved the anticipatory bail application before the Court below, but the same was dismissed. Hence, this bail application has been filed by the petitioner(s).

(3.) Learned counsel for the petitioner(s) has contended that the petitioner(s) is/are innocent and he/she/they has/have been falsely implicated in this matter. He has further contended that a false complaint had been submitted against the petitioner(s) and due to which he/she/they moved the bail application before the Court under Section 438 CrPC.