GURUSEVAK SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.275/2017 registered at Police Station Gharsana, District Sri Ganganagar for the offences under Ss. 420, 467, 468, 471 and 120B IPC.

(2.) Heard the learned counsel for the parties and perused the impugned order.

(3.) Learned Public Prosecutor submitted that the Investigating Officer has already given notice under Sec. 41(A) Cr.P.C. to the accused petitioner.