LEELARAM CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Application for reconstituting the file is allowed for the reasons mentioned therein and one set of application filed by the counsel for the petitioner is ordered to be taken on record at its original number.

(2.) With the consent of learned counsel for both the parties, the arguments have been heard and the bail application is being decided finally at this stage. This bail application has been filed by the petitioner(s) under Section 438 CrPC.

(3.) Brief facts of the case are that the complainant submitted a complaint whereupon an FIR No. 45/2015 was registered at Police Station, Kotwali, District Sikar for the offence under Sections 420, 467, 468, 471 IPC. The petitioner(s) apprehending his/her/their arrest moved the anticipatory bail application before the Court below, but the same was dismissed. Hence, this bail application has been filed by the petitioner(s).