TEJA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the above mentioned bail applications shall stand decided by this common order as they arise out of the same F.I.R.

(2.) These applications for anticipatory bail under Sec. 438 of Cr.P.C. have been filed by the petitioners apprehending their arrest in connection with F.I.R. No. 128/2020, Police Station Siwana, District Barmer for the offences under Ss. 420, 467, 468, 471 & 120-B of I.P.C.

(3.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.