LAWS(RAJ)-2021-9-95

ANCHI DEVI Vs. STATE OF RAJASTHAN

Decided On September 15, 2021
ANCHI DEVI Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.78/2020, Police Station Dechu, District Jodhpur, registered for the offences under Sec. 302 of IPC.