Raghuvendra S. Rathore, J. - (1.) Heard learned counsel for the parties.
(2.) On having considered the overall facts and circumstances of the case as well as the nature of allegation against the petitioner and without expressing any opinion on the merits of the case, I deem it just and proper to grant indulgence of anticipatory bail to the petitioner.
(3.) Consequently, the application for anticipatory bail is allowed.;