BALVEER @ BALLO AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed by the petitioners Balveer @ Bailo Rama and Lalo, who apprehend their arrest FIR No. 55/2006 registered at Police Station Sawalgarh (Muraina) (M.P.) for offence(s) under section 498A, 34 Penal Code (seeking an interim direction under section 438 Crimial P.C. to enable them to approach the court of competent jurisdiction in Madhya Pradesh for grant of regular direction under section 438 Cr.P.C.

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

(3.) Learned counsel for the petitioners, in support of his contention placed reliance on the judgments rendered in Rajendra Moondra Vs. State of Rajasthan & another, 2000(2) R.C.C. 1478 ; Chandan Mai Jain Vs. State of Maharashtra & State of Raj. 2001(1) R.C.C. 253 ; and Neela J. Shah Vs. State of Gujarat, 1998(2) Crimes 261 , wherein it has been held that transitory bail can be granted to an accused how reasonably apprehends his arrest and who resides within the jurisdiction of the court and the case against him is pending investigation in jurisdiction of another High Court to provide him immediate relief so as to enable him to approach the concerned court having jurisdiction for his release on anticipatory bail.