SURENDRA KUMAR CHUTTANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Suresh Sahani Advocate on behalf of the applicant pertaining to F. I. R. No. 100/2002 lodged at police station Anti Corruption Bureau, jaipur in the offences under Sections 13 (1) (D) (2) of Prevention of Corruption Act and Section 420 read with Section 120-B of IPC.

(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.