ROSHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. Yunus Khan Advocate on behalf of the applicant Roshan Singh pertaining to F. I. R. No. 298/2009 of police station Bandikui, Dausa in the offences under Sections 143, 148, 149, 341, 323, 336 and 448 of IPC.

(2.) HEARD the learned counsel for the petitioner 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 the petitioner is 60 years old and has been suffering with the disease of melignacy. He has been getting treatment from s. M. S. Hospital, Jaipur. He is getting therapy from time to time. The complainant has falsely implicated him. Neither he is in a position to assault upon anyone nor his physical state permits him to do so. He is innocent person, as such, he is entitled to crave indulgence of anticipatory bail.