JAGJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material available on record.

(2.) The petitioner apprehends his arrest in connection with FIR No. 117/2019 of Police Station Sadulshahar, District Sriganganagar for the offence punishable under Sec. 420, 120-B IPC. He has preferred this anticipatory bail application under Sec. 438 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that petitioner No. 1 Jagjeet Singh S/o Thana Singh has died, therefore, the anticipatory bail application preferred on his behalf has rendered infructuous.