LALCHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed under Sec. 438 Cr.P.C. by the petitioners apprehending their arrest in connection with F.I.R. No.212/2021, Police Station Sadar, District Bikaner for the offences punishable under Ss. 420, 406 and 120-B of Indian Penal Code, 1860.

(2.) Learned counsel for the petitioners submits that petitioner No.1- Lalchand @ Lala has already been arrested by the Police. Hence, the bail application on behalf of petitioner No.1 has become infructuous.

(3.) Accordingly, the bail application under Sec. 438 Cr.P.C. qua petitioner No.1-Lalchand @ Lala is dismissed as having become infructuous.