RAVI PRAJAPAT Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-253
HIGH COURT OF RAJASTHAN
Decided on June 12,2020

Ravi Prajapat Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

GOVERDHAN BARDHAR,J. - (1.) The matter is taken up for hearing through video conferencing.
(2.) Defects pointed out by the Office are waived, at this stage.
(3.) This bail application has been filed under Section 439 Cr.P.C.;


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