SANJAY VERMA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-11-118
HIGH COURT OF RAJASTHAN
Decided on November 05,2020

SANJAY VERMA Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Defect(S) pointed out by the Registry are waived.
(2.) Petitioner has filed this bail application under Section 439 of Cr.P.C.
(3.) F.I.R. No. 275/2019 was registered at Police Station Ajitgarh, District Sikar, for offences under Sections 420, 406, 467, 468, 471 and 120-B of IPC.;


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