NARENDRA SINGH DHADDHA - (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 438 Cr.P.C. in connection with FIR No.82/2021 registered at Police Station Kherli, District Alwar for the offence(s) under Sections 143, 323, 341, 324, 325, 307, 452 and 504 IPC.;