SHARWAN RAM Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-5-68
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on May 03,2021

Sharwan Ram Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PUSHPENDRA SINGH BHATI,J. - (1.) In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned.
(2.) This Court perused the material available on record.
(3.) The petitioners have been arrested in FIR No.54/2021 of Police Station Dechu, District Jodhpur for the offences punishable under Sections 363, 366 and 376-D IPC. They have preferred these bail applications under Section 439 Cr.P.C.;


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