MOHIT BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Rajendra Singh Bhati S/o Ram Singh Bhati, father of the petitioner, present-in-person.

(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.419/2021, Police Station Mandore, District Jodhpur, registered for the offence punishable under Sec. 376(2)N of the Indian Penal Code.

(3.) Heard. Perused the material available on record.