VIRENDRA 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. R. K. Mathur Advocate on behalf of the applicant Virendra Singh pertaining to F. I. R. No. 368/2007 of police station Behror, Alwar in the offences under Sections 323 and 365 of IPC.

(2.) HEARD the learned counsel for the petitioner, learned counsel for the complainant as also the 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 is being falsely implicated and the complainant himself is a history-sheeter and on account of previous animosity with a view to wreak vengeance, the complainant has lodged a false report against him. The petitioner is a government employee. On the relevant date of occurrence, he was admitted in Government hospital, in support of which, he files the relevant documents issued by the concerned Doctor of Government Bhagwan Das Morijawala Hospital, kotputali. The petitioner is innocent person, as such, he may be granted indulgence of anticipatory bail.