RAM GOPAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1997-2-70
HIGH COURT OF RAJASTHAN
Decided on
February 07,1997
RAM GOPAL
Appellant
VERSUS
STATE OF RAJASTHAN
Respondents
JUDGEMENT
D.C. Dalela, J. -
(1.)Heard.
(2.)This bail application under Sec. 439, CrPC relates to the case arising out of the FIR No. 585/96 P.S. kotwal Barau registered for the offence under Sec. 147, 148, 34 394,325, 326 and 323, IPC.
(3.)Inspite of time and opportunities given to the learned Public Prosecutor, the case diary has not been produced.
(2.)This bail application under Sec. 439, CrPC relates to the case arising out of the FIR No. 585/96 P.S. kotwal Barau registered for the offence under Sec. 147, 148, 34 394,325, 326 and 323, IPC.
(3.)Inspite of time and opportunities given to the learned Public Prosecutor, the case diary has not been produced.
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