SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner under Sec. 438 Cr.P.C apprehending his arrest in connection with FIR No.441/2023 lodged at Police Station Kotwali Barmer, for the offence under Ss. 419, 420 and 120-B of IPC.

(2.) Learned counsel for the petitioner submits that main accused Joga Ram has been arrested and he has already been enlarged on regular bail and the present petitioner was merely present on the place of incident. Moreover, no specific role has been assigned against the present petitioner. In such circumstances, no useful purpose would be served by sending the petitioner behind the bars for indefinite time. Thus, the petitioner may be released on anticipatory bail.

(3.) Learned Public Prosecutor opposes the prayer for anticipatory bail.