Dharmi Devi vs State
2021 Latest Caselaw 18961 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 16552/2021

Dharmi Devi

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Teja Ram For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021

Call for the case diary.

List on 14.1.2022.

In the meantime, the petitioner may join the

investigation, however, she shall not be arrested in

connection with FIR No.346/2019, Police Station

Sanchore, Distt. Jalore till the next date.

(VIJAY BISHNOI),J

112-msrathore/-

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