GANESH GURJAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-446
HIGH COURT OF RAJASTHAN
Decided on June 19,2020

Ganesh Gurjar Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Narendra Singh Dhaddha,J. - (1.) Defects are overruled for time being.
(2.) Learned Advocate for petitioner 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 petitioner has been arrested in connection with FIR No. 110/2020 Registered at Police Station Sanganer, Jaipur City (East) for the offence(s) under Section 379 of IPC.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.