LAWS(RAJ)-2023-7-10

RAKESH Vs. STATE OF RAJASTHAN

Decided On July 10, 2023
RAKESH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.110/2022 registered at Police Station Baar, District Rajsamand, for offences under Ss. 376(1), 365, 506 I.P.C.