KAMAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-5-22
HIGH COURT OF RAJASTHAN
Decided on May 19,2020

KAMAL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard counsel for the petitioners through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) Petitioners have filed these bail applications under Section 439 of Cr.P.C.;


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