Nanuram Saini S/O Mangal Chand ... vs State Of Rajasthan
2021 Latest Caselaw 1041 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous Application No. 13/2021

                                    Nanuram Saini S/o Mangal Chand Saini
                                                                                                      ----Petitioner
                                                                       Versus
                                    State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Anurag Sharma For Respondent(s) : Mr. Ramesh Choudhary, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

01/02/2021

Learned counsel relies on the judgment of the Supreme

Court in the case of State of Punjab Vs. Davinder Pal Singh

Bhullar & Ors., reported in (2011) 14 SCC 770 and in the case of

Habu Vs. State of Rajasthan reported in AIR 1987 (Raj.) 83 to

submit that present recalling application is maintainable and would

not be barred under Section 362 Cr.P.C.

On merits, learned counsel submits that the record did not

contain order of grant of anticipatory bail at the time when the

cognizance was taken.

Let record relating to the case be called from the court

concerned for perusal of this court.

Requisition of record be given 'dasti'.

The case diary in this regard be also produced by learned

Public Prosecutor.

List this case again on 12.02.2021.

(SANJEEV PRAKASH SHARMA),J

NITIN /254

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