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Mangal Singh @ Bittu vs State
2021 Latest Caselaw 2892 Raj

Citation : 2021 Latest Caselaw 2892 Raj
Judgement Date : 2 February, 2021

Rajasthan High Court - Jodhpur
Mangal Singh @ Bittu vs State on 2 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6124/2020

Mangal Singh @ Bittu S/o Harnam Singh, Aged About 28 Years, Resident Of Ward No. 9 Amarpura Thedi, Police Station Hanumangarh Town, Tehsil And District Hanumangarh (Presently Lodged At District Jail, Hanumangarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Pankaj Gupta For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

Learned counsel for the petitioner has submitted that the

matter has been compromised between the parties.

In view of the above, let notice be issued to the complainant-

Baldev Singh S/o Karnel Singh, R/o Village Amarpura Thedi,

District Hanumangarh and the same be served upon him through

SHO, Police Station Hanumangarh Town, District Hanumangarh.

List on 15.02.2021 along with SB Criminal Misc. Bail

Application No. 8798/2020.

(VIJAY BISHNOI),J

Surabhii/16-

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