AMRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. J. P. Gupta, Advocate on behalf of the petitioners in FIR No. 239/2009 of police station Beawar Sadar, district Ajmer in the offence under Sections 323, 341 and 382 of IPC.

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

(3.) LEARNED counsel for the petitioners has submitted that the petitioners are innocent, they have been falsely implicated in this case hence, they may be granted indulgence of anticipatory bail.