NAND LAL Vs. STATE
LAWS(RAJ)-2020-10-93
HIGH COURT OF RAJASTHAN
Decided on October 14,2020

NAND LAL Appellant
VERSUS
STATE Respondents

JUDGEMENT

Pushpendra Singh Bhati,J. - (1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
(2.) This Court perused the material available on record.
(3.) The petitioner has been arrested in connection with FIR No.60/2020 of Police Station Ramsagada, District Dungarpur for the offences punishable under Sections 143, 341, 323, 326 and 307/34 IPC. He has preferred this bail application under Section 439 Cr.P.C.;


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