LAWS(RAJ)-2022-4-34

LAXMAN SINGH Vs. STATE OF RAJASTHAN

Decided On April 04, 2022
LAXMAN SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.20/2020 Police Station Akola, District Chittorgarh for the offences punishable under Ss. 302, 324 & 326 of IPC .