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Ram Singh vs State
2021 Latest Caselaw 2693 Raj

Citation : 2021 Latest Caselaw 2693 Raj
Judgement Date : 1 February, 2021

Rajasthan High Court - Jodhpur
Ram Singh vs State on 1 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 10395/2020 Ram Singh

----Petitioner Versus State

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 5561/2020 Karni Singh

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Ravindra Acharya For Respondent(s) : Mr. Mahipal Bishnoi, P.P. For Complainant(s) : Mr. Yashpal Khileery

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 01/02/2021

Learned counsel for the petitioners has submitted that the

next date fixed by the trial court for recording the evidence of the

prosecution witnesses is 17.02.2021.

Learned counsel for the complainant has submitted that on

17.02.2021, injured Manohar Singh will present before the trial

court for recording his statement.

In view of the above, list this matter on 22.02.2021.

The trial court is directed to record the statements of injured

Manohar Singh on 17.02.2021, if he presents before it.

(VIJAY BISHNOI),J

Abhishek Kumar S.Nos.102-103

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