MOHAN 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. Sudarshan Laddha Advocate on behalf of the applicants pertaining to F. I. R. No. 240/2009 of police station Talera, District Bundi, in the offences under Sections 147, 283, 341, 323, 427, 353, 336, 436 and 149 of IPC and Section 3 of prevention of Damage to Public Property Act as also Section 8b of National Highway Act.

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

(3.) LEARNED counsel for the petitioners has canvassed that they have been falsely implicated in this case and are in no way connected with the commission of the offences of the instant case, as such, they are entitled to crave indulgence of anticipatory bail.