GEETA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. Rohan Jain Advocate on behalf of the applicants pertaining to F. I. R. No. 469/2009 of police station Kotwali, District Baran in the offences under Sections 452 and 323/34 of IPC.

(2.) HEARD learned counsel for the petitioners as also the learned Public prosecutor for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioners has canvassed that both the complainant and the petitioners are in relation to each other. A bare perusal of the FIR does not reflect that the petitioners has committed any offence under section 452 of IPC. It is no where alleged by the complainant that the petitioners while committing house trespass were armed with weapons. Petitioners are alleged to have given beating with the fists and legs, hence, the petitioners may be granted anticipatory bail.