VISHNU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defect is overruled for time being in S.B. Criminal Miscellaneous Bail Application No.8789/2021.

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

(3.) The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.139/2020 Registered at Police Station Sadar, Newai, District Tonk for the offence(s) under Sections 392, 397, 341 and 120-B IPC.