RAMNIWAS Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioners apprehend their arrest in connection with FIR No. 180/2019 of P.S. Rajgarh, District Churu for the offences punishable under Ss. 498A and 406 I.P.C.

(3.) At the outset learned counsel for the petitioner has submitted that he does not want to press the anticipatory bail application preferred on behalf of petitioner No. 1 Ramniwas S/o Jai Chand. Therefore, the anticipatory bail application preferred on behalf of petitioner No. 1 is rejected as not pressed.