Amit Gupta S/O Giri Raj Prasad ... vs State Of Rajasthan
2021 Latest Caselaw 987 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Misc. Application for Cancellation of Bail No.
                                                                 122/2019
                                                                           In
                                        S.B. Criminal Miscellaneous Bail Application No.1497/2019

                                   Amit Gupta
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan and Anr.
                                                                                                   ----Respondents

Connected With S.B. Criminal Application for Cancellation of Bail No. 123/2019 In S.B. Criminal Miscellaneous Bail Application No.1498/2019 Amit Gupta

----Petitioner Versus State Of Rajasthan and Anr.

----Respondents

For Petitioner(s) : Mr. Anoop Dhand Advocate through Video Conferencing.

For Respondent(s) : Mr. Sher Singh Mahla, for the State.

HON'BLE MRS. JUSTICE SABINA

Judgment / Order

30/01/2021

Service of respondent No.2 is incomplete.

Let fresh notice be issued to respondent No.2 through

concerned Superintendent of Police as well as counsel for

respondent No.2 in the trial court for 25.02.2021.

(SABINA),J

S.Kumawat-2-3

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