BHARAT Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-6-60
HIGH COURT OF RAJASTHAN
Decided on June 17,2021

BHARAT Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

NARENDRA SINGH DHADDHA - (1.) Defects are overruled for time being.
(2.) Learned Advocate for 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 FIR No. 474/2019 Registered at Police Station Nayapura, Kota City for the offence(s) under Section 411 of IPC.;


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