MUKESH KUMAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-227
HIGH COURT OF RAJASTHAN
Decided on June 04,2020

MUKESH KUMAR Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) The matter is taken up for hearing through video conferencing.
(2.) Defects pointed out by the Registry are waived, at this stage.
(3.) This bail application has been filed under Section 439 Cr.P.C.;


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