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Judgment
4 paragraphs · 119 wordsManoj Kumar Garg, J
Heard learned counsel for the petitioners as well as learned Public Prosecutor & learned counsel for the complainant. Perused the material available on record.
No case for grant of anticipatory bail is made out. Accordingly, this bail application under Section 438 Cr.P.C is rejected. However, petitioners are directed to surrender before the trial court on or before 18.04.2022 and file an application for bail under Section 437 Cr.P.C and it is expected from the trial Court that application will be decided on the same day.
Till 18.04.2022, the petitoners shall not be arrested in connection with F.I.R. No.305/2020, Police Station Nokha, District Bikaner, for the offences punishable under Sections 306, 34 of Indian Penal Code.