MANJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused-petitioners as well as the learned Public Prosecutor and perused the material/case diary made available to me during the arguments of the case.

(2.) Learned counsel for the accused-petitioners has submitted that the F.I.R. was lodged by the father of the accused against the present accused-petitioners, who are his son and daughter-in-law, in which it was alleged that they had stolen the grain (Channa) from his field. He has also argued that as it revealed from the order of the Lower Court two bags were recovered at the instance of Manjeet Singh. He has further argued that the co-accused eight in number were also arrested in the matter and they have already been released by the Lower Court under Section 437, Cr. P.C., therefore, the present accused-petitioners may also be given the benefit of anticipatory bail.

(3.) Learned Public Prosecutor for the State does not dispute the aforesaid factual position of the case.