GAGAN SHARMA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-11-117
HIGH COURT OF RAJASTHAN
Decided on November 05,2020

Gagan Sharma Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Petitioners have filed these bail applications under Section 439 of Cr.P.C.
(2.) F.I.R. No.283/2019 was registered at Police Station Kherli, District Alwar, for offence under Section 395 of IPC.
(3.) It is contended by counsel for the petitioners that petitioners have remained in custody for a period of one year. There is no test identification parade.;


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