JUDGEMENT
-
(1.) Defects are overruled for time being.
(2.) Learned advocate for the petitioners is directed to remove the defects after situation become normal.
(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR
No.71/2018 Registered at Police Station Vijaynager, District Ajmer
for the offence(s) under Sections 147 , 148 , 323 , 451 & 302 / 149 of
IPC.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.