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Judgment
7 paragraphs · 124 wordsThe present application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.4/2020, Police Station
Sridungargarh, Bikaner for the offences under Sections 341,308,325,323,504,34 IPC.
Heard learned counsel for the appellant and learned Public Prosecutor. Perused the material available on record.
The learned Public Prosecutor and learned counsel for the complainant oppose the bail.
Having regard to the totality of the facts and circumstances of the case and looking to the nature of accusation and gravity of the offence, without
expressing any opinion on the merits of the case, I am not inclined to grant anticipatory bail under Section 438 Cr.P.C. to the petitioner.
Accordingly, the bail application preferred by the petitioner under Section 438 Cr.P.C. is dismissed.