Navneet Garg vs State
2021 Latest Caselaw 13018 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 9016/2021

Navneet Garg

----Petitioner Versus State

----Respondent

For Petitioner(s) : Ms. Sumitra Choudhary For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/08/2021

Learned counsel for the petitioner prays for and is granted

three days' time to submit documents regarding ailment of mother

of the petitioner. Copy of the said documents may also be supplied

to the learned Public Prosecutor during the course of the day.

Learned Public Prosecutor may furnish the factual report by

the next date.

List after a week.

(VIJAY BISHNOI),J

Surabhii/54-

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