NARENDRA KUMAR SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Naseem Uddin Qazi Advocate on behalf of the applicants pertaining to F. I. R. No. 189/2009 of police station Udhyog Nagar, Kota in the offences under Sections 143, 447, 323 and 307 IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that they are being falsely implicated in this case and are in no way connected with the commission of the offences of the instant case. They are innocent, as such, they may granted indulgence of anticipatory bail.