LAXMINARAYAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-121
HIGH COURT OF RAJASTHAN
Decided on June 03,2020

LAXMINARAYAN Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the Court.
(2.) Heard Mr. Anil Jain, learned counsel for the petitioners, through whatsapp video calling as well as learned Public Prosecutor, who is present in the Court.
(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.172/2020 registered at Police Station Sarmathura, Dholpur for the offence(s) under Sections 379 of IPC and Sections 30(Ga), 31, 32, 41, 42 of Rajasthan Forest Act, 1953 and Section 29 / 51 of Wild Life Protection Act.;


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