ANAND SINGH Vs. UNION OF INDIA
LAWS(RAJ)-2020-6-166
HIGH COURT OF RAJASTHAN
Decided on June 05,2020

ANAND SINGH Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioners and counsel appearing for Union of India through video conferencing.
(2.) Defect/s pointed out by the Registry is waived.
(3.) Petitioners have filed these (interim) bail applications under Section 439 of Cr.P.C.;


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