SHWETA SENWAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioners apprehending their arrest in connection with FIR No. 271/2021, Police Station Hiranmagri, District Udaipur for the offences under Ss. 420 and 406 of IPC.

(2.) Heard the learned counsel for the parties and perused the material available on record.

(3.) Learned Public Prosecutor has vehemently opposed the prayer for anticipatory bail.