KAMPOTAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr. P. C. by mr. Dinesh Kumar Garg Advocate on behalf of the applicant Kampotar pertaining to F. I. R. No. 112/2002 of police station Sadar, Dholpur in the offences 386 and 341 of IPC.

(2.) HEARD learned counsel for the petitioner as also the learned Public Prosecutor for the state and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that the occurrence of this case is alleged to have taken place on 10. 5. 2002. The police after completion of investigation has filed the charge-sheet in the court against the accused Bahadur Singh and the investigation was kept pending against him under Section 173 (8) of cr. P. C. Since then, no evidence has been collected and the petitioner apprehends his arrest to be made by the police, hence, he may be granted indulgence of anticipatory bail.