LAWS(RAJ)-2023-7-11

RAHUL Vs. STATE OF RAJASTHAN

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

JUDGEMENT

(1.) This is an application under Sec. 482 Cr.P.C. preferred on behalf of the petitioner seeking extension of interim bail granted to him by this Court vide order dtd. 5/5/2023.