Prakash vs State Of Rajasthan
2021 Latest Caselaw 11073 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 4840/2021

Prakash

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Dinesh Vishnoi For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

16/07/2021

Learned counsel for the petitioner wants time to procure the

legible copy of the statement made under Section 164 Cr.P.C.

List this case again on 28.07.2021.

(SANJEEV PRAKASH SHARMA),J

6-1/-saurabh

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