ABDULRAHAMAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-386
HIGH COURT OF RAJASTHAN
Decided on June 12,2020

Abdulrahaman Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) The matter is taken up for hearing through Video Conferencing.
(2.) Defects pointed out by the Registry are waived at this stage.
(3.) This bail application has been filed under Section 439 Cr.P.C.;


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