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Ramlal S/O Shri Narayan Ram vs State Of Rajasthan
2021 Latest Caselaw 3675 Raj/2

Citation : 2021 Latest Caselaw 3675 Raj/2
Judgement Date : 12 August, 2021

Rajasthan High Court
Ramlal S/O Shri Narayan Ram vs State Of Rajasthan on 12 August, 2021
Bench: Mahendar Kumar Goyal
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous Bail Application No. 9464/2021

                                   Ramlal S/o Shri Narayan Ram
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Shamsul Aarefin through VC For Respondent(s) : Mr. S.K. Mahala, PP

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

12/08/2021

Learned counsel for the petitioner prays for and is granted

six weeks' time to place on record copies of the judgments/orders

whereby he has been acquitted in the criminal cases registered

against him.

List the matter after six weeks as prayed.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/8

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