- (1.) Heard the learned counsel for the petitioners and learned counsel for the State.
(2.) Petitioners are apprehending their arrest in connection with Chas P.S. Case no.270 of 2010 corresponding to G.R. No.1714 of 2010 for the offence under Sections 379/353/34 IPC which was instituted for the fact that JCB Machine seized by the forest officers was taken away by the petitioners. Learned counsel for the petitioners submits that the land is not a forest land rather the alleged land belongs to one Lakhi Ram Modi and the forest officials wanted to plant trees on the said land which was objected to, for which the false case has been instituted. Learned counsel also submits that there is no registration number etc. of the JCB machine mentioned in the FIR. There is direct allegation against the petitioners of committing theft of the JCB machine, so this not a fit case for granting anticipatory bail. In the aforesaid facts and circumstances, I am not inclined to enlarge the petitioners on anticipatory bail. Accordingly, prayer for anticipatory bail of the petitioners is rejected. If the petitioners surrender before the court below and pray for regular bail, the defence of the petitioners shall be considered by the court below and necessary order shall be passed in accordance with law without being prejudiced by this order of rejection. Petition rejected.;