DEEPAK SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. Rajiv Bandhu Advocate on behalf of the applicant Deepak Sharma pertaining to f. I. R. No. 285/2009 of police station mansarovar, District Jaipur in the offences under Sections 447, 435, 302/34 of IPC

(2.) HEARD the learned counsel for the petitioner, learned counsel for the complainant 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 he has been falsely implicated in this case and is in no way connected with the commission of the offences of the instant case, as such, he is entitled to crave indulgence of anticipatory bail.