LAWS(RAJ)-2022-7-25

NARESHDAS Vs. STATE OF RAJASTHAN

Decided On July 15, 2022
Nareshdas Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 91/2022 registered at Police Station Ahore, District Jalore for the offences under Ss. 420, 467, 468, 471 & 120-B of I.P.C.