Anil Kumar Verma vs State
2021 Latest Caselaw 19141 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 11469/2021

Anil Kumar Verma

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr.Kuldeep Sharma, Adv. For Respondent(s) : Mr.A.R.Choudhary, PP Mr.Phool Chand Sharma, Police Inspector, SHO, P.S.Anoopgarh, Distt. Sri Ganganagar.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/12/2021

The Investigating Officer, Shri Phool Chand Sharma, Police

Inspector, SHO, P.S. Anoopgarh, Distt. Sri Ganganagar is present

in person.

Shri Kuldeep Sharma, learned counsel appearing for the

petitioner states that arguing counsel is on leg in other court and

he is not in a position to argue the matter. He seeks short

adjournment.

List the matter on 04.01.2022, as prayed.

Interim order, if any, shall continue till next date. The

Investigating Officer is exempted from his appearance before this

Court on the next date of hearing.

(MANOJ KUMAR GARG),J

62-NK/-

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