VIKAS BAMLI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the material available on record.

(2.) After hearing learned counsel for the petitioner, I am not inclined to grant anticipatory bail to the petitioner, hence this bail application is rejected.

(3.) However, the petitioner is permitted to surrender before the concerned trial Court on or before 24/4/2023 and file an application for regular bail and it is expected from the concerned trial Court that the bail application will be decided on the same day in accordance with law. Till 24/4/2023, the petitioner shall not be arrested in connection with FIR No.157/2021, PS Hamirwas, District Churu for offences punishable under Ss. 302, 307, 365, 511, 504, 341, 427, 147, 148, 149, 120-B IPC.