MANJU BAI Vs. STATE

JUDGEMENT

(1.) This application for anticipatory bail has been filed by the petitioners apprehending their arrest in connection with F.I.R. No. 154/2021, Police Station Bijoliya District Bhilwara for the offences under Ss. 406 and 420 IPC.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioners submits that no role has been attributed to the petitioners in the transaction of the land in question. He, therefore, prays that the petitioners may be granted indulgence of anticipatory bail.