RAMPYARI MEENA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-7-133
HIGH COURT OF RAJASTHAN
Decided on July 01,2020

Rampyari Meena Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioners and counsel for the complainant through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) Petitioners have filed this miscellaneous bail application under Section 438 Cr.P.C.;


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