MAHENDRA Vs. STATE

JUDGEMENT

(1.) This Court has perused the material available on record.

(2.) The petitioner has been arrested in FIR No.113/2021 of Police Station Ghantali, District Pratapgarh for the offences punishable under Ss. 147, 341, 323, 324, 307, 377, 394 and 149 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned Additional Advocate General opposes the bail application.