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Nirmal Kamra vs State
2021 Latest Caselaw 11595 Raj

Citation : 2021 Latest Caselaw 11595 Raj
Judgement Date : 27 July, 2021

Rajasthan High Court - Jodhpur
Nirmal Kamra vs State on 27 July, 2021
Bench: Sanjeev Prakash Sharma

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9703/2021

1. Nirmal Kamra S/o Sh. Chandra Bhan Kamra, Aged About 46 Years, A-84, Karni Nagar, Pawanpuri, Bikaner, Rajasthan.

2. Mamta Kamra W/o Nirmal Kamra, Aged About 41 Years, A-84, Karni Nagar, Pawanpuri, Bikaner, Rajasthan.

3. Bhupendra Kumar Middha S/o Mohan Lal Middha, Aged About 45 Years, A-58, Karni Nagar, Pawanpuri, Bikaner, Rajasthan.

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Ratish Bhatnagar For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

The petitioner shall appear before the Investigation Officer

on 03.08.2021 and cooperate in the investigation.

Meanwhile, the petitioner shall not be arrested in connection

with the FIR No.122/2021 registered at Police Station Jai Narayan

Vyas Colony, Bikaner.

List again on 09.08.2021, with the report of the Investigation

Officer.

(SANJEEV PRAKASH SHARMA),J

117-MMA/-

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