HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.16697/2021
Mahesh Singh Son of Late Nanku Singh & Anr.
----Petitioners
Versus
State of Rajasthan, through P.P.
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 17003/2021 Sandra @ Mrs. Alexandra Nantongo D/o Olewee & Anr.
----Petitioners Versus State of Rajasthan, Through Public Prosecutor.
----Respondent For Petitioner(s) : Mr.Anil Kumar Upman, Adv.
Mr.Mohit Sharma, Adv.
Mr.Arpit Dotasra, Adv.
For Respondent(s) : Mr.Laxman Meena, Public Prosecutor.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 29/10/2021 Learned counsel for the petitioners places reliance on a judgment passed by the Apex Court in the case of State of Maharashtra Vs. Mrs.Bharti Chandmal Varma @ Ayesha Khan reported in [2002(1) SRJ 578] and the order passed by a Coordinate Bench of this Court in the case of Vishambhar Das (Downloaded on 29/10/2021 at 10:37:07 PM) (2 of 2) [CRLMB-16697/2021] Vs. State of Rajasthan in S.B. Criminal Misc. Bail Application No.15770/2017 dated 27.11.2017.
Learned Public Prosecutor submits that some more time may be granted to bring the relevant case law on the issue.
List these cases on 09.11.2021.
(ASHOK KUMAR GAUR), J Himanshu Soni/Parul/69-70 (Downloaded on 29/10/2021 at 10:37:07 PM) Powered by TCPDF (www.tcpdf.org)