RAKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.48/2022 lodged at Police Station Parsoli, District Chittorgarh for the offence under Sec. 384 of IPC.

(2.) Learned counsel for the petitioner submits that main accused has already been arrested and regular bail has already been granted. In such circumstances, no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail.

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