- (1.) Arrested in connection with FIR No.308/2016 of Police Station Ratanada, District Jodhpur East for offences punishable under Sections 354 , 354-B , 323 & 509 I.P.C., accused-petitioner has laid this bail application under Section 439 Cr.P.C.
(2.) It is submitted by learned counsel for the petitioner that there was a property dispute between the siblings which has been blown out of proportion resulting in registration of the aforesaid case against him. Learned counsel further submits that offences as such, are triable by the Magistrate and therefore, he may be enlarged on bail. Lastly, learned counsel has urged that investigation in the matter is on the verge of completion.
(3.) Learned Public Prosecutor has vehemently opposed the bail plea of the petitioner and submits that looking to the nature of offence which is of mental depravity, no indulgence be granted to the petitioner.;