PAPPU KATHAT Vs. STATE
LAWS(RAJ)-2021-1-66
HIGH COURT OF RAJASTHAN
Decided on January 20,2021

Pappu Kathat Appellant
VERSUS
STATE Respondents

JUDGEMENT

PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) This Court perused the material available on record.
(3.) The petitioner has been arrested in connection with FIR No. 211/2020 of Police Station Sendara, District Pali for the offences punishable under Section 3/25 of Arms Act. He has preferred this second bail application under Section 439 Cr.P.C.;


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