KAJALI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No.69/2021 of Police Station Raisinghnagar, Distt. Sri Ganganagar for the offence(s) punishable under Section(s) 376(D) IPC and Sec. 66(e) of the IT Act.

(3.) He/she/they has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.