POONA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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.202/2015, Police Station Samdari, District Barmer, registered for the offence punishable under Ss. 147, 148, 149, 332, 353 and 307/149 of the Indian Penal Code.