SALEEM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in connection with FIR No. 505/2018 of Police Station Nathdwara, District Rajsamand, for the offence punishable under Ss. 364A, 394, 387 read with 120B of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

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