JABIR ALAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present anticipatory bail application has been filed by the petitioner under Sec. 438 Cr.P.C. apprehending his arrest in connection with FIR No.59/2023 registered at Police Station Nagori Gate, District Jodhpur for the offences under Ss. 370 and 374 of IPC r/w Sec. 75 and 79 of J.J. Act and under Sec. 3 and 14 of Child Labour (Prohibition and Regulation) Act, 1986.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case. He submits that due to the vengeance, the petitioner has been entangled in the present case. It is further submitted that if the allegations made in the FIR are taken in its entirety, then, no offence under Sec. 370 and 374 of IPC r/w Sec. 75 and 79 of J.J. Act and under Sec. 3 and 14 of Child Labour (Prohibition and Regulation) Act, 1986 is made out against the petitioner. Thus, it is submitted that there is no requirement of the petitioner for custodial interrogation.

(3.) Learned Public Prosecutor while relying upon the factual report dtd. 22/5/2023 submits that the Investigating Agency after investigating the matter prima facie found that the offence under Ss. 370 and 374 of IPC is made out against the petitioner, therefore, it is submitted that the petitioner may not be granted indulgence of anticipatory bail.