NAVEEN KUMAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-12-23
HIGH COURT OF RAJASTHAN
Decided on December 02,2020

NAVEEN KUMAR Appellant
VERSUS
STATE OF RAJASTHAN 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.104/2020 of Police Station Mahila Thana, District Bikaner for the offences punishable under Sections 498-A & 306 IPC. He has preferred this bail application under Section 439 Cr.P.C.;


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