LALCHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioners apprehending their arrest in connection with FIR No.05/2023, Police Station Bhanipura, District Churu for the offences punishable under Ss. 354, 448, 341, 323, 506, 427, 34 IPC.

(2.) Learned counsel for the petitioners submits that the petitioners have falsely been implicated in this case. It is also submitted that pursuant to the order dtd. 18/4/2023, petitioners have appeared before the Investigating Officer and have also co-operated with the Investigating Agency, therefore, their custodial interrogation is not required in the present case. Hence, benefit of anticipatory bail may be granted to the accused-petitioners.

(3.) Learned Public Prosecutor has vehemently opposed the prayer for anticipatory bail, however, learned Public Prosecutor has produced a copy of factual report dtd. 3/5/2023 sent by SHO Police Station Bhanipura District Churu and submitted that Investigating Agency has already served notices upon the petitioners under Sec. 41(A)(1) of Cr.P.C. and has directed them to appear before the competent Court.