LAWS(RAJ)-2020-6-109

RAJENDRA Vs. STATE OF RAJASTHAN

Decided On June 04, 2020
RAJENDRA Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The matter is taken up for hearing through video conferencing.

(2.) Defects pointed out by the Registry are waived at this stage.

(3.) This bail application has been filed under Section 439 Cr.P.C.