BIRENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects are overruled for time being.

(2.) Learned Advocate for the petitioner is directed to remove the defects after situation become normal.

(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 78/2020 Registered at Police Station Chopanki, District Alwar for the offence(s) under Sections 399 , 402 , 379 , 411 IPC and 4/25 Arms Act .