LAWS(RAJ)-2022-4-105

NARESH Vs. STATE OF RAJASTHAN

Decided On April 25, 2022
NARESH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.97/2021, Police Station Vallabh Nagar, District Udaipur, registered for the offence punishable under Ss. 420 and 406 of the Indian Penal Code.