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Priyanka Sharma D/O Shri Om ... vs State Of Rajasthan
2021 Latest Caselaw 1894 Raj/2

Citation : 2021 Latest Caselaw 1894 Raj/2
Judgement Date : 18 February, 2021

Rajasthan High Court
Priyanka Sharma D/O Shri Om ... vs State Of Rajasthan on 18 February, 2021
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Bail Cancellation Application No. 83/2020

                                   Priyanka Sharma D/o Shri Om Prakash Sharma
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent

For Complainant- : Mr. R R Goyal for Mr. Shailender Singh Petitioner(s) Balwada For Accused- : Mr. Amit Dadhich for Mr. Arun Singh Respondent(s) Shekhawat For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/02/2021

Counsel for accused-respondent seeks time to file reply.

List after two weeks.

(PANKAJ BHANDARI),J

ARTI SHARMA /1

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