DINESH KUMAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-12-17
HIGH COURT OF RAJASTHAN
Decided on December 02,2020

DINESH KUMAR Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Pushpendra Singh Bhati,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) This Court perused the material available on record.
(3.) The petitioners have been arrested in connection with FIR No.321/2020 of Police Station Bichiwada, District Dungarpur for the offences under Section 8/20 of NDPS Act & Section 3/25 of Arms Act (CRLMB No.12956/2020); FIR No.296/2020 of Police Station Udaimandir, Jodhpur for the offences under Sections 3/25 & 5/25 of Arms Act (CRLMB No.13088/2020) and; FIR No.266/2020 of Police Station, Jai Narayan Vyas Colony, Bikaner for the offence under Section 3/25 of Arms Act (CRLMB No.13204/2020). They have preferred these bail applications under Section 439 Cr.P.C.;


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