MOHAN LAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-32
HIGH COURT OF RAJASTHAN
Decided on June 04,2020

MOHAN LAL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Defects pointed out by the Registry are waived.
(2.) Heard learned counsel for the petitioners through video conferencing. Learned Public Prosecutor is present in Court.
(3.) Petitioners have filed these second bail applications under Section 439 of Cr.P.C.;


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