PAPPUDI 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. 71/2019 of Police Station Borunda, District Jodhpur, for the offences punishable under Ss. 363, 365, 376, 452 and 143 I.P.C.

(3.) At the outset, learned counsel for the petitioners has submitted that he does not want to press the bail application preferred on behalf of petitioner No. 3 Ashok S/o Guman Ram, however, seeks liberty for him to surrender before the trial court.