RAM PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Rohan Jain Advocate on behalf of the applicants pertaining to F. I. R. No. 128/2009 of police station Mangrol, District Baran in the offences 365, 342 and 323 of IPC.

(2.) HEARD learned counsel for the petitioners as also the learned Public Prosecutor 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, whereas, they have committed no offence. The petitioner No. 2 is the father of the so called abducted girl Manju @ Chidi. It does not seem to be probable that any father would abduct his daughter, hence, they may be granted indulgence of anticipatory bail.