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Rajendra Gupta S/O Shri Ramcharan ... vs Mukesh Kumar Yadav S/O Shri ...
2021 Latest Caselaw 1059 Raj/2

Citation : 2021 Latest Caselaw 1059 Raj/2
Judgement Date : 1 February, 2021

Rajasthan High Court
Rajendra Gupta S/O Shri Ramcharan ... vs Mukesh Kumar Yadav S/O Shri ... on 1 February, 2021
Bench: Pankaj Bhandari
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                      S.B. Criminal Bail Cancellation Application No. 97/2019

                                    Rajendra Gupta S/o Shri Ramcharan Thakuriya
                                                                                                        ----Petitioner
                                                                         Versus
                                    Mukesh Kumar Yadav S/o Shri Sadhuram Yadav
                                                                                                      ----Respondent

For Petitioner(s) : None present For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

01/02/2021

Fresh address of the accused-respondent has not been filed

yet.

Bail cancellation application is pending since 2019.

Counsel for the petitioner is directed to file fresh address

within two weeks, failing which bail cancellation application shall

stand dismissed without any further reference to the Court.

PANKAJ BHANDARI),J

NIKHIL KR. YADAV / 4

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