PRITTAM SINGH Vs. STATE OF RAJASTHAN

LAWS(RAJ)-1996-4-62

HIGH COURT OF RAJASTHAN

Decided on April 23,1996

PRITTAM SINGH Appellant

VERSUS

STATE OF RAJASTHAN Respondents

R.R. Yadav, J. - (1.) Heard.
(2.) Perused the challan papers as well as order-sheets.
(3.) This is fifth bail application.;