GANPAT 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. 58/2019 of Police Station Jodhpur Sadar Kotwali, District Jodhpur for the offences punishable under Ss. 494, 420, 193 and 120-B IPC. They have preferred these anticipatory bail applications under Sec. 438 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that the petitioners have falsely been implicated in this case. It is submitted that the allegation against the petitioners is to the effect that they identified petitioner-Rekha and Kailash in an affidavit filed by them in Arya Samaj Mandir for solemnizing their marriage. It is submitted that the petitioners were not aware about the fact that petitioner-Rekha was already married to someone else and they have only identified her in an affidavit. Learned counsel for the petitioners has also submitted that the petitioner-Ramu Ram, brother of petitioner-Rekha, petitioners Gudra Rama and Smt. Leela Devi, parents of petitioner-Rekha, were told by her that her marriage with the complainant had already been dissolved. It is submitted that there is no allegation against the petitioners that they have identified a wrong person.