MAJID Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-220
HIGH COURT OF RAJASTHAN
Decided on June 12,2020

MAJID Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (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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