LADU RAM VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Sunil Kumar Singh Advocate on behalf of the applicant Ladu Ram Verma pertaining to F. I. R. No. 133/2009 of police station Kekri, District Ajmer, in the offences under Sections 3/7 of Essential Commodities Act.

(2.) HEARD the learned counsel for the petitioner 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 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.