VIVEK S/O JAINENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail under sec.438 CrPC has been filed by the petitioners apprehending their arrest in connection with FIR No.05/2021 registered at Police Station Mahila Thana, District Dungarpur for offences punishable under secs. 498A, 406 and 354 IPC.

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

(3.) Learned counsel for the petitioners submits that no other criminal case is pending against petitioners; offence under Ss. 498A and 406 IPC is punishable with imprisonment upto three years and Sec. 354 IPC is punishable upto one year imprisonment. Petitioners custody is not required for investigation.