KALPESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.203/2022 of Police Station Sajjangarh, District Banswara for the offence punishable under Ss. 341, 307, 395, 327, 323 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.