GYARSI 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. Kanta Prasad Sharma Advocate on behalf of the applicants pertaining to F. I. R. No. 314/2009 of police station Pratap Nagar, Jaipur, in the offences under Sections 353 and 504 of IPC.

(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 are being falsely implicated in this case on account of animosity between the parties. One of the petitioners is a Government employee, who was on duty on the alleged date of occurrence, hence, his presence on the date of occurrence could not be possible and his involvement in committing the offence could not be there. Neither the petitioners are alleged to have caused any injury or damage any property, as such, they deserves to be enlarged on anticipatory bail.