RAJAKUMARI Vs. STATE

JUDGEMENT

(1.) The petitioners, who apprehend arrest at the hands of the respondent police for the alleged offences punishable under Sections 294 (b), 323 and 506(ii) IPC in Crime No. not known of 2020 on the file of the respondent police, seek anticipatory bail.

(2.) The case of the prosecution is that there was a money dispute between the defacto complainant and the petitioners, due to which there was a wordy quarrel leading to filing of the present complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent and that they have been falsely implicated in this case. Hence, he seeks for grant of anticipatory bail to the petitioners.