PURKHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.355/2022, Police Station CPS ACB, Jaipur (Chowki, Bikaner) for the offence punishable under Sec. 7 of the P.C. Act.

(2.) I have considered the arguments advanced before me and gone through the material available on record.

(3.) Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.