SATYANARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this court has been invoked by way of filing an application under Sec. 438 CrPC at the instance of accused-petitioners. The requisite details of the matter are tabulated herein below: <FRM>JUDGEMENT_77_LAWS(RAJ)11_2023_1.html</FRM>

(2.) Having apprehension of being arrested in the afore-mentioned matter, the petitioners have prayed for anticipatory bail on the ground that no case for the alleged offences is made out against them and their incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of anticipatory bail to the accused-petitioners and they have been made an accused based on conjectures and surmises.

(3.) Contrary to the submissions of learned counsel for the petitioners, learned Public Prosecutor as well as learned counsel for the complainant oppose the bail application and submit that the present case is not fit for grant of anticipatory bail.