KALURAM Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-12-117
HIGH COURT OF RAJASTHAN
Decided on December 05,2019

KALURAM Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Pankaj Bhandari,J. - (1.) Petitioner has filed this bail application under Section 439 of Cr.P.C.
(2.) F.I.R. No.430/2019 was registered at Police Station Chandwaji, District Jaipur for offence under Sections 420, 407, 467, 468, 471, 120-B of I.P.C. and Section 63 of the Copy Right Act.
(3.) It is contended by counsel for the petitioner that co-accused has been enlarged on bail.;


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