SYED TOUSIF Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent - State and perused the material on record.

(2.) This petition is filed under Sec. 439 of Cr.PC by the petitioner/Accused No.6 praying to enlarge him on bail in Crime No.57/2023 of R.T. Nagar Police Station, registered for the offence punishable under Sec. 364-A, 384, 395, 397 and 342 of IPC.

(3.) The complaint is lodged by one Vishwanath S.R., on the basis of which aforementioned case was registered against 7 to 8 unknown persons.