NIRMAL KAMRA Vs. STATE

JUDGEMENT

(1.) The present anticipatory bail application under Sec. 438 Cr.P.C. has been filed by the petitioners apprehending their arrest in connection with F.I.R. No.222/2021, Police Station J.N.V. Colony, Bikaner, for the offences punishable under Ss. 420, 406, 467, 468, 471, 506 and 120-B I.P.C.

(2.) Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the prayer for anticipatory bail.

(3.) Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that it is a fit case for grant of anticipatory bail to the petitioners No.2 & 3 under Sec. 438 Cr.P.C.