BANWARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of bail application filed under Section 438 of Cr.P.C. by Mr. Anoop Dhand, Advocate on behalf of the applicants in FIR No.201/2007 of police station Reenus, District Sikar, in the offences under Sections 341, 323, 354, 452, 143, 148, 149 of IPC.

(2.) Heard the learned counsel for the petitioners as also the learned Public Prosecutor for the State and perused the material on record.

(3.) Learned Public Prosecutor appearing for the State has opposed the bail petition.