R.S. Ahluwalia S/O Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2502 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                      S.B. Criminal Bail Cancellation Application No. 20/2021

                                    R.s. Ahluwalia S/o Late Shri Shravan Singh
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Sudhir Jain, through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/06/2021

Notices issued earlier was received by sister-in-law. Sister-

in-law cannot be considered to be a member of the family.

Issue fresh notice.

List after service.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /7

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