NIMLESH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material on record.

(2.) The petitioners apprehend their arrest in connection with FIR No. 457/2018 of Police Station Pratapnagar District Jodhpur for the offence punishable under Sec. 498-A, 406, 323 IPC They have preferred these anticipatory bail applications under Sec. 438 Cr.P.C.

(3.) At the outset, learned counsel for the petitioner has submitted that he does not want to press the criminal misc. bail application preferred on behalf of the petitioner- Nitlesh Sharma S/o Sh. Nimlesh Sharma, however, seeks liberty for the petitioner to surrender before the trial court.