LAWS(RAJ)-2022-8-23

RAM PRATAP YADAV Vs. STATE OF RAJASTHAN

Decided On August 24, 2022
RAM PRATAP YADAV 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. 319/2022 registered at Police Station Hanumangarh Junction, District Hanumangarh for the offences under Ss. 420 and 120-B of IPC.