RAJGOUTAM S/O CHOUTHMAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-11
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on June 19,2020

Rajgoutam S/O Chouthmal Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

NARENDRA SINGH DHADDHA,J. - (1.) Defects are overruled for time being.
(2.) Learned advocate for the petitioner is directed to remove the defects after situation become normal.
(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.109/2020 Registered at Police Station Keshoraipatan, Bundi for the offence(s) under Sections 354-A of IPC and Section 7/8 of Protection of Children From Sexual Offences Act, 2012.;


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