Gopal Son Of Shri Lalaram vs State Of Rajasthan
2021 Latest Caselaw 2663 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Bail Application No. 2194/2021

                                    Gopal Son Of Shri Lalaram
                                                                                                          ----Petitioner
                                                                           Versus
                                    State Of Rajasthan
                                                                                                        ----Respondent

For Petitioner(s) : Shri Anil Upman, Advocate through V.C.

For Respondent(s) : Shri S. S. Ola, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

06/07/2021

rduhdh dkj.ko'k ;ksX; vf/koDrk izkFkhZ ohfM;ks&dkzaQzsflax dks lgh izdkj ls T;kbu ugha dj ik;sa o mUgas lgh izdkj ls lquk ugha tk ldkA izdj.k dks vkxkeh lIrkg esa lwphc) fd;k tkosaA vkxkeh rkjh[k is'kh rd iwoZ esa ikfjr varfje vkns'k] ;fn dksbZ gks] izHkkoh jgsxkA

(DEVENDRA KACHHAWAHA),J

JSP/44

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