MOHD. YUSUF Vs. STATE

JUDGEMENT

(1.) Heard learned counsels for the petitioners, learned Public Prosecutor as well as learned counsel for the complainant and also perused the material on record.

(2.) The petitioners have been arrested in connection with FIR No. 109/2019 of Police Station Udaimandir, Jodhpur for the offences punishable under Ss. 341, 323, 354 and 395 I.P.C. They have preferred these bail applications under Sec. 439 Cr.P.C.

(3.) Learned Public Prosecutor as well as learned counsel for the complainant have vehemently opposed the bail application.