LAWS(RAJ)-2021-10-99

RAM PRASAD Vs. STATE OF RAJASTHAN

Decided On October 23, 2021
RAM PRASAD Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This anticipatory bail application under Sec. 438 CrPC has been filed by the petitioners Ram Prasad S/o Hakra and Lalit S/o Ram Prasad apprehending their arrest in connection with F.I.R. No.31/2021 registered at the Police Station Mahila Thana, Udaipur for the offences under Ss. 498-A and 406 IPC.