VIMAL Vs. STATE

JUDGEMENT

(1.) IN this Petition filed under Sec. 439 Cr.P.C., the petitioner, who is the sole accused in Crime No.1762/2010 of Kundara Police Station for offences punishable under Secs.363 and 366 I.P.C., seeks his enlargement on bail. The petitioner was arrested on 14.10.10.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.