HAFIZ Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-11-56
HIGH COURT OF RAJASTHAN
Decided on November 26,2020

HAFIZ Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Petitioners have filed this bail application under Section 439 of Cr.P.C.
(2.) F.I.R. No. 143/2020 was registered at Police Station Muhana, District Jaipur South for offence under Section 380 of I.P.C.
(3.) It is contended by counsel for the petitioners that the matter pertains to theft of buffaloes. Charge-sheet has been filed.;


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