MOHD. YUSUF Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application under Sec. 438 Cr.P.C. has been filed by the petitioners apprehending their arrest in connection with FIR No.157/2021, Police Station Bilara, Distt. Jodhpur for the offences under Ss. 420 & 406 IPC.

(2.) Learned counsel for the petitioners does not want to press the present bail application qua petitioner No.1-Mohd. Yusuf. Accordingly, the present bail application qua the petitioner No.1 is dismissed as not pressed.

(3.) So far as petitioner No.2 is concerned, learned counsel for the petitioner submits that she is lady and no custodial interrogation is required. The petitioner No.2-Shabana Banu is ready to cooperate in the investigation. She may be extended the banefit of pre-arrest bail.