MOHAMMAD SHAFI SHEIKH Vs. STATE OF JK

JUDGEMENT

(1.) Petitioner is facing trial in the court of Principal Sessions Judge, Budgam on the charges of commission of offence punishable under Sec. 363, 376 and 354 RPC. It is being stated in the petition that he was apprehended on 13-07- 2017 and continues to be under detention

(2.) The grounds on which the bail is sought are precisely as under:

(3.) Respondents have filed the objections wherein it is stated that: