SHIVRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of second bail application filed under Section 438 of Cr. P. C. by Mr. Babulal Saini Advocate on behalf of the applicant Shivraj pertaining to f. I. R. No. 97/2009 of police station Bamanwas, district Sawai Madhopur in the offences under sections 363-A, 366 and 376 of IPC.

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