ILAS KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from work on account of strike.

(2.) Learned Public Prosecutor submits that petitioner No.1 Ilas Khan S/o Shri Raje Khan has been arrested on 18/3/2023, therefore, the anticipatory bail application preferred on behalf of the petitioner No.1 Ilas Khan S/o Shri Raje Khan is dismissed as having become infructuous.

(3.) So far as regarding the petitioner No.2 Smt. Parveena B W/o Shri Ilas Khan is concerned, this anticipatory bail application has been filed by the petitioner No.2 apprehending her arrest in connection with F.I.R. No.92/2022 Police Station Rajiv Gandhi Nagar, District Jodhpur, for the offences under Ss. 420, 406, 120B IPC.