RAKESH KUMAR AND ORS Vs. JAI NARAIN

JUDGEMENT

(1.) Petitioners have filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in complaint case No. 57 dated 20.7.2005, under Sections 420, 467, 468, 471, 406 and 120B of Indian Penal Code, registered at Police Station Model Town, District Rewari.

(2.) At the time of issuance of notice of motion on 30.9.2010, the following order was passed by this Court:

(3.) Learned Counsel for the Petitioners has submitted that in pursuance of the above order the Petitioners have surrendered before the trial Court on 30.10.2010 and have furnished interim bail.