ROOPI ALIAS ROOP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. C. S. Sharma Advocate on behalf of the petitioner Roopi @ Roop Singh pertaining to f. I. R. No. 149/2001 of police station Udyog nagar, Bharatpur in the offences under Sections 323, 342 and 376 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that the petitioner has been falsely implicated in this case and is in no way connected with the commission of the offences of the instant case, as such, he is entitled to crave indulgence of anticipatory bail.