LAWS(RAJ)-2020-6-218

BHUPENDRA SINGH Vs. STATE OF RAJASTHAN

Decided On June 03, 2020
BHUPENDRA SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties through Video Conferencing.

(2.) The defects pointed out by the office are waived at this stage.

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