GOVIND CHAUDHARY Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-368
HIGH COURT OF RAJASTHAN
Decided on June 02,2020

Govind Chaudhary Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioner through video conferencing.
(2.) Learned Public Prosecutor is present in person.
(3.) Petitioner has filed this miscellaneous bail application under Section 438 Cr.P.C.;


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