BABU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects are overruled for time being.

(2.) Learned Advocate for petitioner is directed to remove the defects after situation become normal.

(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 23/2021 Registered at Police Station Pratapgarh, District Alwar for the offence(s) under Sections 457 and 380 of IPC.