NEMANATH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioners apprehend their arrest in connection with FIR No. 18/2019 of Police Station Jhanwar, District Jodhpur for the offences punishable under Ss. 143, 323, 308 and 382 IPC. They have preferred this anticipatory bail application under Sec. 438 Cr.P.C.

(3.) Learned counsel for the petitioners, without arguing on merits, has submitted that he does not want to press this criminal misc. bail application preferred on behalf of petitioners (1) Nemanath, (2) Rup Nath and (3) Mangh Nath, however, seeks liberty for them to surrender before the trial court.