HAJARI RAM Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-12-71
HIGH COURT OF RAJASTHAN
Decided on December 10,2020

HAJARI RAM Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) This Court perused the material available on record.
(3.) The petitioners have been arrested in connection with CR Case No. 99/2018 of Police Station Sri Dungargarh (Bikaner) for the offences punishable under Sections 302, 147, 148, 149 IPC. They have preferred this bail application under Section 439 Cr.P.C.;


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