MAHESH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-7-211
HIGH COURT OF RAJASTHAN
Decided on July 22,2020

MAHESH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI, J. - (1.) Defects pointed out by the Registry in S.B. Criminal Misc. Bail Application Nos.6367/2020 and 6804/2020 are waived.
(2.) Petitioners have filed these bail applications under Section 439 of Cr.P.C.
(3.) F.I.R. No.89/2020 was registered at Police Station Bonli, Sawaimadhopur, for offences under Sections 143 , 341 , 323 , 324 , 354 and 354-D of IPC and Section 7/8 of Protection of Children From Sexual Offences Act, 2012.;


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