SUNDARLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application under Sec. 438 Cr.P.C. has been filed by the petitioner apprehending his arrest in connection with FIR No.258/2022, Police Station Pilibanga, District Hanumangarh for the offences under Ss. 447, 427, 379 and 143 of the IPC.

(2.) Learned counsel for the petitioner submits that petitioner has already joined the investigation and no recovery has to be made from his possession. In such circumstances, no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Therefore, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor has opposed the bail application. Heard the learned counsel for the parties and perused the impugned order.