MOHD SARHAAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that he has done all the needful for the purpose of removal of defect.

(2.) The jurisdiction of this court has been invoked by way of filing an application under Sec. 438 CrPC at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below: <FRM>JUDGEMENT_100_LAWS(RAJ)1_2024_1.html</FRM>

(3.) Having apprehension of being arrested in the afore-mentioned matter, the petitioner has prayed for anticipatory bail on the ground that no case for the alleged offences is made out against him and him 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-petitioner and he has been made an accused based on conjectures and surmises. No recovery is to be made from him.