Indian Penal Code, 1860, S.376 & S,366—Bail-Rape–Kidnapping–Applicant is under custody for six and half months and no criminal antecedents against him are reported—Appellant is similarly placed as other co-accused who has already been granted bail—Bail granted to appellant subject to certain conditions
(2017) 100 ACrC 979 : (2017) 177 AIC 68 : (2017) 2 AICLR 803 : (2017) AIR(SCW) 2474 : (2017) AIR(SC) 2474 : (2017) ALLMR(Cri) 2220 : (2017) CriLR 457…