Radhika vs State
2021 Latest Caselaw 10604 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 5689/2021

Radhika

----Petitioner Versus State

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 307/2020 Balu Ram

----Petitioner Versus State

----Respondent S.B. Criminal Miscellaneous Bail Application No. 2328/2020 Sanjay

----Petitioner Versus State

----Respondent S.B. Criminal Miscellaneous Bail Application No. 11758/2020 Govind

----Petitioner Versus State

----Respondent

For Petitioner(s) : Ms Priyanka Borana on behalf of Mr Dhirendra Singh For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

12/07/2021

Learned counsel for the petitioner submits that interim bail

was granted to the petitioner. If the petitioner has not appeared

for investigation, she shall appear on 19.07.2021 before the

(2 of 2) [CRLMB-5689/2021]

Investigation Officer, who may thereafter submit his report to this

Court.

List on 23.07.2021.

Interim order to continue.

(SANJEEV PRAKASH SHARMA),J

56-MMA/-

Powered by TCPDF (www.tcpdf.org)