AAMIR KHAN@BHAIYU Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-11-64
HIGH COURT OF RAJASTHAN
Decided on November 26,2020

Aamir Khan@Bhaiyu Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Petitioner has filed this bail application under Section 439 Cr.P.C.
(2.) F.I.R. No.171/2020 was registered at Police Station Dadabari, Kota for offence under Sections 376 of IPC.
(3.) It is contended by counsel for the petitioner that prosecutrix is a major. Parties have entered into compromise.;


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