MUNNI DEVI W/O LATE HARLAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2017-9-102
HIGH COURT OF RAJASTHAN
Decided on September 20,2017

Munni Devi W/O Late Harlal Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Petitioner has filed this bail application under Section 439 Cr.P.C., 1973
(2.) F.I.R. No. 233/1998, was registered at Police Station Kotwali, Sikar, Distt. Sikar for offence under Sections 454, 380, 511 I.P.C.
(3.) It is contended by counsel for the petitioner that the matter pertains to bail jump. The petitioner is aged 60 years. She was facing trial since 1998 till 2005 when she jumped bail.;


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