SURENDRA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-9-124
HIGH COURT OF RAJASTHAN
Decided on September 11,2020

SURENDRA Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Pankaj Bhandari, j. - (1.) Heard counsel for the petitioner through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) Petitioner has filed this bail application under Section 439 of Cr.P.C.;


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