PAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner apprehends his arrest in connection with FIR No.143/2016 of Police Station Rajgarh, District, Churu for the offence punishable under Sections 307, 332, 353 and 143 I.P.C.

(3.) Learned counsel for the petitioner has submitted that in the FIR, it is simply mentioned that the petitioner reached at the hotel in a pick-up and there is no allegation that the petitioner has assaulted the police personnel's or joined the quarrel with other accused persons.