- (1.) Heard learned counsel for the petitioner through video conferencing. Learned Public Prosecutor is present in person in the Court.
(2.) Petitioner has filed this bail application under Section 439 of Cr.P.C.
(3.) F.I.R. No. 198/2016 was registered at Police Station Mundawar District Alwar for offence under Sections 380 & 457 of I.P.C.;