HAIDER Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-7-62
HIGH COURT OF RAJASTHAN
Decided on July 23,2020

HAIDER Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Petitioners have filed these bail applications under Section 439 of Cr.P.C.
(2.) F.I.R. No.16/2020 was registered at Police Station Kotwali, Tonk for offence under Sections 307 , 323 , 506 , 382 , 34 of I.P.C. later on challan filed under Section 323 , 324 , 326 , 307 / 34 , 506 , 384 IPC and under Section 4 / 25 of Arms Act.
(3.) It is contended by counsel for the petitioners that charge- sheet has been filed. None of the injuries is dangerous to life.;


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