MOHD SALAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Liyakat Ali Advocate on behalf of the applicant Mohd. Sallam pertaining to F.I.R. No. 142/2009 registered at police station Bhim Ganj Mandi, Kota City, in the offences under Sections 452, 323, 327, 379, 427 and 34 of IPC.

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