KAMLESH MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. Madhav Mitra Advocate on behalf of the applicant Kamlesh Mehta pertaining to f. I. R. No. 35/2009 of police station Mahila police Station, Ajmer in the offences under sections 498-A and 406 of IPC.

(2.) HEARD learned counsel for the petitioner, learned counsel for the complainant as also the learned Public Prosecutor for the state and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that he is being falsely implicated and is in no way connected with the commission of the offence of the instant case. He is innocent, hence, he may be granted indulgence of anticipatory bail.