BABU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No. 41/2018, Police Station Gudamalani, District Barmer.

(2.) Heard. Perused the material available on record.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.