KUSHPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.141/2021, Police Station Ghasa, District Udaipur, registered for the offence punishable under Ss. 143, 332, 353 & 379 of the Indian Penal Code and Sec. 4/21 of the MMDR Act.