LAWS(RAJ)-2022-8-45

SUNIL Vs. STATE OF RAJASTHAN

Decided On August 30, 2022
SUNIL 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 C.R. No.114/2022 Police Station Jamsar, District Bikaner for the offences punishable under Sec. 136 of the Electricity Act.