DINESH KUMAR JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Sumit Khandelwal Advocate on behalf of the applicant Dinesh Kumar Joshi pertaining to F. I. R. No. 269/2009 of police station Vaishali Nagar, jaipur, in the offences under Sections 420 of IPC and Sections 3, 4 and 5 of Prize Chit and Money Circulation Schemes (Banning) Act, 1978. .

(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.