LAWS(RAJ)-2022-2-48

VIKASH Vs. STATE OF RAJASTHAN

Decided On February 11, 2022
VIKASH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. in connection with FIR No.393/2021, registered at Police Station Ajitgarh, District Sikar for the offence(s) under Ss. 143, 341, 307 & 382 IPC.