POOJA GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have filed this application under Sec. 438 Cr. P.C. having apprehension of their arrest in connection with FIR No. 228/2023 registered at Police Station Masuda District Ajmer for offences under Ss. 323, 341, 354 and 504 IPC. Presently, investigation is going on for offences under Ss. 143, 323, 341, 325, 451 and 308 IPC.

(2.) Learned counsel for the petitioners submits that the petitioners who are females, have falsely been implicated in this case. They have nothing to do with the alleged incident. He further submits that the petitioner Pooja has a pregnancy of three months whereas the accused petitioner Narayani has a three months old child. He also contends that cross cases have been registered between the parties. The petitioners are ready to join investigation.

(3.) Learned Public Prosecutor is directed to procure the latest factual report of the investigation on the next date of hearing. He shall also intimate the injured/victim about this bail application.