Inder Sindhi Son Of Sh. Banshidhar ... vs The State Of Rajasthan
2021 Latest Caselaw 3676 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No. 12905/2021
                                   Inder Sindhi Son of Sh. Banshidhar Harwani,
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan, Through The Public Prosecutor.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Yogesh Kumar Gupta For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

12/08/2021 Learned counsel for the petitioner submits that he has

already been acquitted in all the criminal cases registered against

him. He prays for and is granted a week's time to place on record

copy of the orders/judgments of acquittal on record.

List the matter on 24.08.2021.

(MAHENDAR KUMAR GOYAL),J

Sudha/87

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