JUDGEMENT
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(1.) The present bail application has been filed under Section 439 Cr.P.C.
(2.) The petitioner has been arrested in connection with FIR No.94/2019 registered at Police Station Niwai, District Tonk for the
offence(s) under Sections 458 , 366 , 376(2)(n) , 370 , 344 , 504 of
I.P.C., Section 66-E of I.T. Act later on Section 363 , 366 , 379 , 354 ,
323 , 341 and 120-B of IPC.
(3.) Heard learned counsel for the petitioner through 'Jitsi Meet'.;
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