MOHAN LAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-9-238
HIGH COURT OF RAJASTHAN
Decided on September 26,2019

MOHAN LAL 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. 112/2019 was registered at Police Station Vaishali Nagar, Jaipur for offence under Section 379 of I.P.C.
(3.) It is contended by counsel for the petitioner that after arrest in one case, petitioner has been made accused in other cases. Out of criminal antecedents pointed out against the petitioner, petitioner stands acquitted in one of the case. It is contended that only a number plate was recovered from the petitioner. Charge- sheet has been filed. Conclusion of trial will take time.;


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