RAKESH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-86
HIGH COURT OF RAJASTHAN
Decided on June 09,2020

RAKESH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

NARENDRA SINGH DHADDHA, J. - (1.) Defects are overruled for time being.
(2.) Learned advocate for the petitioners is directed to remove the defects after situation become normal.
(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.186/2020 Registered at Police Station Kotwali, Dholpur for the offence(s) under Sections 142 , 143 , 323 , 341 and 307 of IPC.;


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