JUDGEMENT
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(1.) Defect/s pointed out by the Registry are ignored.
(2.) The accused-petitioner has preferred this bail application under Section 439 of Cr.P.C. on his arrest in FIR No.226/2018
registered at Police Station Paniyala, District Jaipur for offence
under Section 395 of IPC.
(3.) Heard learned counsel for the petitioner through Video Conferencing and the learned Public Prosecutor in person.;
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