KASAM Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-9-148
HIGH COURT OF RAJASTHAN
Decided on September 28,2020

KASAM Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Pankaj Bhandari,J. - (1.) Petitioners have filed this bail application under Section 439 of Cr.P.C.
(2.) F.I.R. No. 196/2020 was registered at Police Station Tapukada District Alwar (P.S. District Bhiwadi) for offence under Sections 147, 148, 149, 341, 323, 307 of I.P.C. and Section 3/25 of Arms Act.
(3.) It is contended by counsel for the petitioners that there is cross F.I.R. Parties are neighbours.;


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