DARIYEKHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This matter has wrongly been listed under the head of "Defect' Cases. There is no defect in this matter.

(2.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.86/2021, Police Station Sadar Jaisalmer, District Jaisalmer, registered for the offence punishable under Sec. 136 of the Electricity Act.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.