SAMAYDEEN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-104
HIGH COURT OF RAJASTHAN
Decided on June 09,2020

Samaydeen Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard learned counsel for the accused-petitioner and learned Public Prosecutor.
(2.) Learned counsel for the accused-petitioner submitted that the accused-petitioner has been arrested in a case arising out of FIR No.31/2020 registered at Police Station Nagar, District Bharatpur for the offence under Section 392 IPC.
(3.) Learned counsel for the accused-petitioner submitted that the other co-accused Anil @ annu & Talim Khan have been enlarged on bail by the Co-ordinate Bench of this Court while accepting their S.B. Criminal Misc. Bail Application Nos. 3867/2020 and 3989/2020.;


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