ASIF MUGAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail under Section 438 of Cr.P.C. has been filed by the petitioners apprehending their arrest in connection with F.I.R. No. 172/2019, Police Station Bidasar, District Churu for the offences under Sections 452, 354, 384 and 409 of I.P.C.

(2.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and the learned counsel for the complainant. Perused the material available on record.

(3.) It is submitted by learned counsel for the petitioners that the petitioner No. 1 - Asif Mugal and the complainant were having familiarity for last more than five years and were interacting with each other for all this time. The petitioners have not committed any kind of offence alleged against them in the F.I.R.