KAMLESH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Ashvin Garg Advocate on behalf of the applicant Kamlesh Sharma pertaining to F. I. R. No. 127/2009 of police station Thanagaji, District alwar in the offences under Sections 353, 427 and 504 of IPC.

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

(3.) THE petitioner is alleged to have been involved in the offences under Sections 353, 427 and 504 of IPC. Learned counsel for the petitioner has canvassed that the allegations levelled against the petitioner are of deterring the complainant Ratan lal in discharging his official duties. The petitioner is found to have gone on the next date of incident threatening him that he will not be allowed to continue in this primary health center. The facts as alleged does not constitute an offence under Section 353 of IPC against the petitioner. Rest of the offences under Sections 427 and 504 of IPC are bailable, hence, he may be granted indulgence of anticipatory bail.