LAWS(RAJ)-2022-4-31

LAKHVINDRA SINGH Vs. STATE OF RAJASTHAN

Decided On April 01, 2022
Lakhvindra Singh 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. 158/2021 Police Station Arakshi Kendra Muklawa for the offences punishable under Ss. 307, 323, 341, 447, 427, 147, 149 of IPC.