HIMANSHU Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-12-48
HIGH COURT OF RAJASTHAN
Decided on December 07,2020

HIMANSHU 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 petitioner has been arrested in connection with FIR No. 308/2020 of Police Station Sangaria District Hanumangarh for the offences punishable under Sections 302, 460, and 34 IPC and Section 3/25 (1-B) A-27 Arms Act. He has preferred this bail application under Section 439 Cr.P.C.;


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