VINIT KUMAR MATHUR,J. - (1.) This application for anticipatory bail has been filed by the petitioners apprehending their arrest in connection with F.I.R. No. 337/2015, Police Station Rajgarh, District Churu for the offences under Sections 302, 147 and 120-B IPC.
(2.) Heard learned counsel for the petitioners and learned Public Prosecutor.
(3.) Learned counsel for the petitioners submits that in view of the fact that police filed the negative final report in the matter. The cognizance has been taken by the learned Magistrate on the protest petition have been filed by the complainant. Counsel for the petitioners further submits that this Court in the revision petitions filed before this Court has converted the non-bailable warrants into bailable.;