Devi Singh Khediya vs State Of Rajasthan
2021 Latest Caselaw 13109 Raj

                                                         (1 of 1)                                  [CRLMP-1562/2021]


                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR
                                                 S.B. Criminal Misc(Pet.) No. 1562/2021

                                   Madan Lal
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent
                                                           Connected With
                                                S.B. Criminal Misc(Pet.) No. 477/2021
                                   Devi Singh Khediya
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                    ----Respondent
                                                S.B. Criminal Misc(Pet.) No. 1213/2021
                                   Hanuman Jakhar
                                                                                      ----Petitioner
                                                                Versus
                                   State Of Rajasthan
                                                                                    ----Respondent


                                   For Petitioner(s)        :       Mr. Sumer Singh Gour
                                   For Respondent(s)        :       Mr. Arun Kumar, PP



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                            Judgment / Order

                                   25/08/2021

                                        In wake of second surge in the COVID-19 cases, abundant

                                   caution is being maintained, while hearing the matters in Court,

                                   for the safety of all concerned.

                                        List after two weeks, as prayed.

                                        Interim order already granted shall remain in currency till the

                                   next date.

                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

19-21 Zeeshan

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