YOGESH AGRAWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.271/2020 registered at Police Station Roopwas, District Bharatpur for the offence(s) under Sections 323, 498-A, 406 of I.P.C.

(2.) Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter. Counsel further submits that the petitioners are respectively father-in-law and mother-in-law of the complainant. This court vide order dated 25.03.2021 directed the petitioners to appear before the Investigation Officer. Counsel further submits that the petitioners have joined the investigation and the petitioners are not required for any further custodial investigation.

(3.) Learned Public Prosecutor has opposed the bail application.