ESVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects are overruled for time being.

(2.) Learned Advocate for petitioners 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. 101/2020 Registered at Police Station Bari, District Dholpur for the offence(s) under Sections 379 , 411 read with Section 120- B IPC.