MOHD ASHRAF Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. M. T. Alvi Advocate on behalf of the applicants pertaining to F. I. R. No. 251/2009 of police station Galtagate, District Jaipur in the offences under Sections 498-A, 506, 504 and 506 of IPC.

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

(3.) LEARNED counsel for the petitioners has canvassed that they have been falsely implicated in this case and are in no way connected with the commission of the offences of the instant case, as such, they are entitled to crave indulgence of anticipatory bail.