JUDGEMENT
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(1.) Defects are overruled for time being.
(2.) Learned Advocate for petitioner is directed to remove the defects after situation become normal.
(3.) The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.49/2020 registered at Police
Station Pratap Nagar, Jaipur (East) for the offence under Sections
323 , 341 , 143 , 384 , 365 of IPC.;
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