SUNIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.22/2022 of Police Station Mahila Thana, District Banswara, for the offence punishable under Ss. 341, 323, 376/511 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioners does not want to press the bail application on behalf of the petitioner No.1 Sunil. However, he seeks liberty to file afresh after filing of the challan.

(3.) Learned Public Prosecutor vehemently opposed the bail application filed by the petitioner.