PURAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-5-17
HIGH COURT OF RAJASTHAN
Decided on May 06,2021

PURAN Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

DEVENDRA KACHHAWAHA, J. - (1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.101/2021, Police Station Mandal, District Bhilwara, registered for the offence under Section 3/25 of the Arms Act.
(2.) Heard learned counsel for the petitioner through video conferencing and learned Public Prosecutor, present-in-person.
(3.) Perused the material available on record.;


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