SADHURAM Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-102
HIGH COURT OF RAJASTHAN
Decided on June 01,2020

SADHURAM Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioners through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) Petitioners have filed these bail applications under Section 439 of Cr.P.C.;


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