ANOOP VISWAS Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-11-67
HIGH COURT OF RAJASTHAN
Decided on November 26,2020

Anoop Viswas Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Petitioner has filed this fourth bail application under Section 439 Cr.P.C.
(2.) F.I.R. No.179/2012 was registered at Police Station Mahila Thana Distt. Alwar for offence under Sections 498-A, 304-B I.P.C.
(3.) It is contended by counsel for the petitioner that petitioner has remained in custody for a period of more than three years. Statement of material witnesses could not be recorded as they are the residents of West Bengal.;


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