RAHUL SUMAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-9-135
HIGH COURT OF RAJASTHAN
Decided on September 14,2020

Rahul Suman Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Pankaj Bhandari, j. - (1.) Heard counsel for the petitioner through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) Petitioner has filed this bail application under Section 439 of Cr.P.C.;


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