HEERA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Rajesh Goswami Advocate on behalf of the applicant Heera lal pertaining to F. I. R. No. 63/2009 of police station Mahila Thana, Jaipur (East), in the offences under Sections 498-A, 406 and 494 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated in this case. A bare perusal of the facts of First information Report does not constitute any offence under Section 498-A and 406 of IPC. There is no evidence with regard to subjecting the complainant to cruelty. Hence, he may be granted indulgence of anticipatory bail.