MAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of Cr.P.C. by Mr. Anil Upman Advocate on behalf of the applicant Man Singh pertaining to F.I.R. No. 130/2009 of police station Bayana, District Bharatpur, in the offences under Sections 332, 353 and 379 of IPC.

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

(3.) IN the result, the bail petition filed under Section 438 of Cr.P.C. on behalf of the petitioner Man Singh stands dismissed.MUKESH_C_