KULPREET SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.181/2012 of Police Station Udai Mandir, Distt. Jodhpur for the offence punishable under Ss. 365, 394, 411, 120-B of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned Public Prosecutor has opposed the bail application.

(3.) I have considered the arguments advanced before me and perused the material on record.