KRISHAN KUMAR KUSHWAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.186/2023, registered at Police Station Rajtalab, District Banwara, for the offences under Ss. 420, 406 and 120-B of the IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(3.) Looking to the nature of allegations levelled in the FIR, this Court is not inclined to grant indulgence of anticipatory bail to the petitioner.