LAWS(RAJ)-2021-1-29

DINESH KUMAR Vs. STATE OF RAJASTHAN

Decided On January 05, 2021
DINESH KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Petitioners have filed these bail applications under Section 439 Cr.P.C.

(2.) F.I.R. No.154/2020 was registered at Police Station Jamaramgarh, District Jaipur (Raj.) for offence under Sections 458, 394 I.P.C.

(3.) It is contended by counsel for the petitioners that similarly situated co-accused have been enlarged on bail. No test identification parade was conducted.