Sandeep Mehta, J. - (1.) The office objections are over ruled.
(2.) The instant bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to FIR No.278/2020, Police Station Anandpuri, District Banswara for offences under Sections 447, 323, 325, 302 in alternate 302/34 IPC.
(3.) Heard learned counsel for the petitioner and learned Public Prosecutor and perused the material available on record.;