SANDEEP MATHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. R. S. Rathore Advocate on behalf of the applicant sandeep Matha pertaining to F. I. R. No. 56/2009 of police station Mahila (East), Jaipur City, Jaipur in the offences 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 and are is in no way connected with the commission of offences of the instance case. He is innocent, as such, he may be granted indulgence of anticipatory bail.