RAVINDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor assisted by learned counsel for the complainant as well as complainant present in person and also perused the material on record.

(2.) The petitioners apprehend their arrest in connection with FIR No. 46/2019 of Police Station Banar, District Jodhpur for the offences punishable under Ss. 457 and 436 IPC. They have preferred these anticipatory bail applications under Sec. 438 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that as a matter of fact the scooty was damaged by main accused Bhawani Singh, who has been arrested. Learned counsel for the petitioners has submitted that the allegation against the petitioners is to the effect that they accompanied the main accused Bhawani Singh. Learned counsel for the petitioner has submitted that now the matter has been compromised between the parties and the compensation for burning the vehicle has already been given on behalf of the petitioners.