HIMMATA RAM 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. 1/2019 of Police Station Pipar City, District Jodhpur, for the offences punishable under Ss. 341, 323, 307, 326, 447/143 I.P.C.

(3.) Learned counsel for the petitioners has submitted that he does not want to press anticipatory bail application preferred on behalf of petitioner No. 1 Himmata Ram, however, seeks liberty for him to surrender before the trial court on or before 22/5/2019 on the ground that there is some marriage in his family on 18/5/2019.