ROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.361/2021, Police Station Kotwali, District Banswara, registered for the offences punishable under Ss. 457 and 380 of the Indian Penal Code.