MUKESH RAO 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. 49/2019 of Police Station Motagaon, District Banswara for the offence punishable under Sec. 498-A, 323, 354, 504 IPC. They have preferred this anticipatory bail application under Sec. 438 Cr.P.C.

(3.) At the outset, learned counsel for the petitioner has submitted that he does not want to press this anticipatory bail application preferred on behalf of petitioner No. 1 Mukesh Rao S/o Lal Singh, however seeks liberty for him to surrender before the trial court.