RAJU GUJJAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-5-26
HIGH COURT OF RAJASTHAN
Decided on May 12,2021

Raju Gujjar Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

NARENDRA SINGH DHADDHA, J. - (1.) Defects are overruled for time being.
(2.) Learned counsel for the petitioner is directed to remove the defects after situation become normal.
(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIRNo.24/2021 Registered at Police Station Ashok Nagar, District Jaipur City for the offence(s) under Section 379 of IPC.;


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