BUTA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner apprehending his arrest in connection with FIR No.33/2024 registered at Police Station Kotwali Sri Ganganagar, District Sri Ganganagar for the offences under Ss. 455, 365 and 120-B of IPC.

(2.) Learned counsel for the petitioner submitted that a matrimonial dispute was going on between the friend of the present petitioner namely Bikramjit Singh and his wife. The allegation against the present petitioner is that he along with Bikramjit Singh and a few other persons forcibly took away the biological son of Bikramjit Singh from the lawful custody of his mother.

(3.) Learned counsel for the petitioner submitted that Bikramjit Singh (S.B. Criminal Misc(pet.) No.791/2024) has been granted interim stay on his arrest by this Court vide order dtd. 9/2/2024. It was further submitted that other co-accused persons namely Jaswant Singh and Honey Kumar (S.B. Criminal Miscellaneous Bail Application No.2528/2024) have already been granted regular bail by this Court vide order dtd. 7/3/2024.