LAWS(RAJ)-2022-5-53

VISHAL SINGH Vs. STATE

Decided On May 11, 2022
VISHAL SINGH Appellant
V/S
STATE 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.158/2021 Police Station Sadar Hanumangarh, District Hanumangarh for the offence punishable under Ss. 307, 394, 454 & 120-B of IPC.