Sumit Babu Sexena S/O Shri ... vs Harish Sharma S/O Shri Tejram ...
2021 Latest Caselaw 1377 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                     S.B. Criminal Bail Cancellation Application No. 118/2020

                                    Sumit Babu Sexena S/o Shri Vijendra Kumar
                                                                                                       ----Petitioner
                                                                        Versus
                                    Harish Sharma S/o Shri Tejram Sharma
                                                                                                     ----Respondent

For Complainant- : Mr. G.P. Kumawat for Mr. Anushman Petitioner(s) Saxena For Accused- : Mr. Chandra shekhar respondent(s) For State : Mr. Sher Singh Mahla,PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

Counsel for the petitioner is directed to supply copy of the

bail cancellation application to counsel for the accused. Counsel

for the accused may file the reply within two weeks.

List after three weeks.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /2

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