RAMPHOOL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal arises from an order dtd. 8/4/2025 passed by the High Court of Judicature for Rajasthan at Jaipur rejecting the anticipatory bail prayer of the appellant in connection with the F.I.R. No. 206/2024 registered with Police Station-Daulatpura (Jaipur-Ajmer Highway) Jaipur (West), Rajasthan.