- (1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Liyakat Ali Advocate on behalf of the applicants pertaining to F. I. R. No. 117/2009 of police station Dabi, Bundi in the offences under sections 376, 341 read with Section 34 of IPC.
(2.) HEARD the learned counsel for the petitioners, 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 petitioners has canvassed that they are being falsely implicated and the police intends to arrest them, whereas, the complainant is legally wedded wife of one of the petitioner Sukh lal. The petitioners are innocent, as such, they are entitled to crave indulgence of anticipatory bail.;