Narendra Kumar Jain, J. - (1.) Heard learned counsel for the accused petitioner as well as learned Public Prosecutor and perused the papers made available to me during the course of arguments.
(2.) The petitioners have filed this application under Section 438 Cr.P.C. for transatory bail for 15 days in FIR No. 115/2005 registered at Police Station Shikohabad, District Firozabad (U.P) for offence under Section 498-A, 323, 504, 506 IPC and Sections 3 and 4 of the Dowry Prohibition Act.
(3.) Learned counsel for the petitioners submits that the petitioners have apprehension of their arrest in the State of Rajasthan in the aforesaid FIR, therefore, till they approach the competent court in the State of U.P. For their bail, an interim bail order in the nature of transitory bail may be passed in their favour. Learned counsel for the petitioners has referred to the judgment of the Court reported in WLC 2003 (Raj.) UC page 258 and another judgment passed by this Court in the Case of Jyoti Sharma v. State of Rajasthan. S.B. Criminal Misc. Bail Application No. 2686/2005 decided on 30.5.2005 .;