RAHUL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.143/2021, Police Station Dobra, District Dungarpur, registered for the offence punishable under Ss. 341 and 395 of the Indian Penal Code.