BANWARI LAL SHARMA,J. - (1.) The present Misc bail application under Section 439 Cr.P.C. is preferred by the Accused/ petitioner Abdul Shakoor in the matter of FIR No. 176/2015 registered at Police Station Nawalgarh, District Jhunjhunu for offences punishable under Sections 384, 376 I.P.C. and Section 5 and 7 of the Drugs and Magic Remedies (Objectionable Advertisement ) Act 1954.
(2.) Learned Counsel for petitioner Mr. Rajneesh Gupta submits that prosecutrix PW-7 during trial turned hostile, she didn't support the prosecution case, petitioner is in custody since last 20 months, therefore petitioner may be released on bail.
(3.) Learned Public Prosecutor Mr. Anil Yadav opposed the bail application.;