MANISH KUMAR SINGH Vs. STATE OF RAJASTHAN THROUGH P.P.
LAWS(RAJ)-2018-1-380
HIGH COURT OF RAJASTHAN
Decided on January 22,2018

MANISH KUMAR SINGH Appellant
VERSUS
State of Rajasthan through P.P. Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Petitioner has filed this bail application under section 439 of Cr.P.C., 1973
(2.) F.I.R. No. 144/2014 was registered at Police Station Pratap Nagar Jaipur for offence under Sections 147, 148, 149, 449, 302 of I.P.C.
(3.) It is contended by counsel for the petitioner that Co-accused in this case have been acquitted by the trial Court. Charge-sheet against the petitioner was filed under Section 299 Cr.P.C., 1973 Petitioner was not aware of the filing of the charge-sheet.;


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