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Judgment
8 paragraphs · 232 wordsManoj Kumar Garg, J
This anticipatory bail application has been filed under Section 438 Cr.P.C. by the petitioners apprehending their arrest in connection with F.I.R. No.212/2021, Police Station Sadar, District Bikaner for the offences punishable under Sections 420, 406 and 120-B of Indian Penal Code, 1860.
Learned counsel for the petitioners submits that petitioner No.1- Lalchand @ Lala has already been arrested by the Police. Hence, the bail application on behalf of petitioner No.1 has become infructuous.
Accordingly, the bail application under Section 438 Cr.P.C. qua petitioner No.1-Lalchand @ Lala is dismissed as having become infructuous.
So, far as petitioner Nos.2 & 3 are concerned, I have considered the arguments advanced before me and perused the available on record.
No case for grant of anticipatory bail is made out.
Accordingly, this bail application under Section 438 Cr.P.C. qua petitioner Nos.2 & 3 namely Madanlal @ Madan & Parmeshwar Lal respectively, is rejected. However, petitioner Nos.2 & 3 are directed to surrender before the trial court on or before 04.04.2022 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 04.04.2022, the petitoner Nos.2 & 3 shall not be arrested in connection with F.I.R. No.212/2021, Police Station Sadar, District Bikaner for the offences punishable under Sections 420, 406 and 120-B of Indian Penal Code, 1860.