Dr. Pooja Chaudhary D/O Mahaveer ... vs State Of Rajasthan
2021 Latest Caselaw 56 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Bail Cancellation Application No. 68/2020

                                   Dr. Pooja Chaudhary D/o Mahaveer Chaudhary, Aged About 30
                                   Years, R/o Hawai Patti Circle Jhunjhunu Raj. Presently R/o Flat
                                   No S-2 West Shree Balaji Residency New Gandhi Path Lalarpur
                                   Road Ps Karni Vihar Jaipur
                                                                                                      ----Petitioner
                                                                      Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Dr. Priyanka Burdak W/o Dr. Rahul Suman, R/o Suman
                                            Hospital Road No 2 Jhunjhunu Dist. Jhunjhunu At Present
                                            R/o Plot No 101 Star Hipes Apartment Udhyog Nagar
                                            Jhotwara Jaipur
                                   3.       Ranjeet Singh S/o Bacchan Singh, R/o Vidhya Vila Vivek
                                            Colony Nawalgarh Road Sikar
                                   4.       Vishvas Burdak S/o Ranjeet Singh, R/o Vidhya Vila Vivek
                                            Colony Nawalgarh Road Sikar
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Vikram Singh through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/01/2021

Office has pointed out the defect that bail has not been

granted to the accused by any Court. Hence present criminal misc.

bail cancellation application is not maintainable.

Considering the objection pointed out by the Registry,

present Bail Cancellation Application is accordingly dismissed as

not maintainable.

(PANKAJ BHANDARI),J ARTI SHARMA /65

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