BHARAT SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner's wife, present in person as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 07/2013 of Police Station Rawatsar, District Hanumangarh for the offences punishable under Sec. 420 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

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