Lal Singh vs State
2021 Latest Caselaw 2897 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 1888/2020

Lal Singh

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. J.V.S. Deora For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

Learned counsel Mr. J.V.S. Deora has submitted that he has

no instructions in the matter as brief has already been withdrawn

from him.

Registry is directed to check whether any power on behalf of

the petitioner has been filed or not and if filed, the name of

counsel be shown in the cause list.

List after two weeks.

(VIJAY BISHNOI),J

10-Taruna/-

Powered by TCPDF (www.tcpdf.org)