RAMGOPAL GAUTAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dated 20.12.2019 passed by the High Court of Judicature for Rajasthan Bench at Jaipur dismissing S.B. Criminal Miscellaneous 4th Bail Application No. 168632019.

(3.) In connection with Crime registered pursuant to FIR No. 952017 dated 03.03.2017 with P.S. Anantpura, District Kota City in respect of offences punishable under Sections 420 and 406 IPC, the appellant has been in custody since 26.05.2018.