SURENDRA PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Yogesh Singhal Advocate on behalf of the applicant Surendra Pal Singh pertaining to F. I. R. No. 64/2009 of police station Mahila Thana, district Bharatpur in the offences under Sections 498-A and 406 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that he is being falsely implicated by the police. Evan a bare perusal of the FIR does not reveal any allegation to have been levelled against him by the complainant. Whatever allegations are found to have been levelled, they are against the complainant's father-in-law and mother-in-law and the petitioner's brother. The police for no rhyme or reason intends to arrest him, whereas, he has committed no offence and he is innocent, as such, he may be granted indulgence of anticipatory bail.