MANISH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-286
HIGH COURT OF RAJASTHAN
Decided on June 04,2020

MANISH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioner through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) Petitioner has filed this miscellaneous bail application under Section 438 Cr.P.C.;


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