KARAM SINGH Vs. STATE

JUDGEMENT

(1.) This application for anticipatory bail has been filed by the petitioners apprehending their arrest in connection with F.I.R. No. 100/2013, Police Station Gharsana, District Sri Ganganagar for the offences under Ss. 420, 465, 466, 468, 471 and 120-B of IPC.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted on behalf of the petitioners that the coaccused Jagdish S/o Shri Ram Chandra, Santa Devi @ Shanti Devi W/o Shri Mani Ram D/o Ram Chandra, Bhaguram S/o Shri Jetha Ram, Krishna Ram S/o Shri Devaram, Ratan Agarwal S/o Shri Amar Nath, Ganesha Ram S/o Shri Ram Chandra, Madu Ram S/o Ganesha Ram, Rajendra Kumar S/o Devi Lal, Vishnu S/o Devi Lal, Sharda D/o Devi Lal, Nirmal Devi W/o Devi Lal, Seema Devi D/o Devi Lal and Bhagwati Devi D/o Devi Lal, have already been granted bail by this Court and the case of the present petitioners are not distinguishable from the case of the co-accused who have already been released on bail by this Court.