RAM LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Harish Maan Advocate on behalf of the applicant Ram lal pertaining to F. I. R. No. 37/2009 of police station Sadar, Fatehpura, district Sikar, in the offences under Sections 16/54 and 54d of Excise Act.

(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.