Hemraj vs State Of Rajasthan
2021 Latest Caselaw 9963 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Bail Cancellation Application No. 37/2021

Hemraj

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Shreekant Verma, Adv. through VC For Respondent(s) : Mr. Anees Bhurat, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/07/2021

Heard.

Issue notice. Learned Public Prosecutor accepts notices on

behalf of respondent No.1.-State. Issue notice to respondent No.2.

Rule is made returnable within four weeks.

(MANOJ KUMAR GARG),J 25-Samvedana/-

Powered by TCPDF (www.tcpdf.org)