BALRAM MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Ashindra Gautam Advocate on behalf of the applicant Balram Meena pertaining to F.I.R. No. 316/2009 of Police Station Kotwali, Sawai Madhopur, District Sawai Madhopur in the offences under Sections 379 of IPC.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.