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.411/2015, Police Station Rawatsar, District Hanumangarh, for the offences under Sections 332, 353, 336, 147, 148 and 149 of the IPC.
(2.) The counsel for the petitioners submits that the acquisition against the petitioner is identical to Murlidhar and Praveen Kumar, who has released on bail by this Court vide order dated 25.03.2017.
(3.) Heard learned counsel for the petitioners and learned Public Prosecutor.;