LAWS(RAJ)-2022-2-47

ANIL KUMAR SAINI Vs. STATE OF RAJASTHAN

Decided On February 11, 2022
Anil Kumar Saini Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present bail application has been filed under Cr.P.C. in connection with FIR No.403/2021, registered at Police Station Shrimadhopur, District Sikar for the offence(s) under Ss. 376 & 506 IPC.