PRASHANT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Nikhilesh Katara Advocate on behalf of the applicants namely Prashant and Ramniwas pertaining to F. I. R. No. 153/2009 of police station Dabi, District Bundi in the offences under Sections 143, 365, 342 and 323 of IPC.

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

(3.) LEARNED counsel for the petitioners has canvassed that the petitioners are alleged to have abducted the complainant Laxmi Narayan rathore and wrongfully confined him in the room. It is also alleged that they gave beating and caused injuries on his body. Learned counsel has contended that on account of animosity on the issue of a contract of Bhang, the petitioners have been falsely implicated and the police intends to arrest them, whereas, they are innocent and have committed no offence, hence, they are entitled to crave indulgence of anticipatory bail.