MOHAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-12-64
HIGH COURT OF RAJASTHAN
Decided on December 08,2020

MOHAN Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) This Court perused the material available on record.
(3.) The petitioner has been arrested in connection with FIR No. 79/2020 of Police Station Sagwada District Dungarpur for the offences punishable under Sections 341, 323, 354, 354B, 354D, 366-A 376/511 IPC and Section 7/8, 18 of POCSO Act. He has preferred this bail application under Section 439 Cr.P.C.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.