BISHAN 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. Ravi Yadav Advocate on behalf of the applicant Bishan Singh pertaining to F. I. R. No. 18/2009 of police station Banipark, Jaipur in the offences 467, 468 and 471 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.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated and in in no way connected with the commission of the offence in the instant case. As per the contents of FIR, it is Mohan Kanwar who is alleged to have forged a document and there is no allegation or accusation against the petitioner Bishan Singh. The petitioner apprehends his arrest in this case, whereas, he is totally innocent, hence, he may be granted indulgence of anticipatory bail.