LAWS(RAJ)-2022-7-26

RAMNIWAS Vs. STATE OF RAJASTHAN

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

JUDGEMENT

(1.) The petitioner has been arrested in connection with F.I.R. No.174/2022 of Police Station Makrana, District Nagaur, for the offence punishable under Sec. 306, 406 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.