MUKESH KUMAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-5-89
HIGH COURT OF RAJASTHAN
Decided on May 20,2020

MUKESH KUMAR Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Defect/s pointed out by the Registry is waived.
(2.) Heard counsel for the petitioner through video conferencing. 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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