SUDI BAI JATIYA Vs. STATE

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. 256/2018 of Police Station C.P.S ACB Jaipur, District A.C.B. Rajsamand for the offence punishable under Sec. 13(1)(C)(D) and 13(2) of Prevention of Corruption Act, 1988 read with Sec. 409, 193, 120-B IPC. They have preferred these anticipatory bail applications under Sec. 438 Cr.P.C.

(3.) At the outset, learned counsel for the petitioners has submitted that he does not want to press the criminal misc. bail applications preferred on behalf of the petitioners- Jhamku Lal Sharma S/o Sh. Nandlal and Mangilal Banjara S/o Sh. Hariram, however, seeks liberty for them to surrender before the trial court.