CHATURBHUJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects pointed out by the Registry are overruled. Heard counsel for the petitioner and complainant through video conferencing and Public Prosecutor, present in Court.

(2.) The present bail application has been filed under Section 439 Cr.P.C.

(3.) The petitioner has been arrested in connection with FIR No.30/2020, registered at Police Station Dabi, District Bundi for the offence(s) under Section 376 of IPC.