AABID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SINCE both the aforesaid bail petitions filed under Section 438 of Cr. P. C. , arise out of and pertain to FIR No. 327/2009 of police station kotwali, Sawaimadhopur registered in the offences under Sections 147, 148, 149, 307 and 336 of IPC, they are being disposed of by this common order.

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

(3.) LEARNED counsel for the petitioner has canvassed that they have been falsely implicated by the complainant with the connivance of police. There is no injury report on record. The petitioners have not been alleged to have caused any injury to anyone. They are innocent, hence, they may be granted indulgence of anticipatory bail.