Rajesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 9750 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 5952/2021

Rajesh Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Deepak Bansal through VC. For Respondent(s) : Mr. Laxman Bishnoi, PP.

Mr. B.S. Sandhu through VC.

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Order

07/06/2021

Learned counsel Shri Sandhu submits that the present

petitioner has been convicted on 03.02.2021 in connection with

FIR No.141/2019 registered at Police Station Hanumangarh

Junction for causing injuries to the complainant of the present

case. He shall file the said judgment on record by the next date of

hearing.

List on 10.06.2021.

(SANDEEP MEHTA),VJ

2-Tikam/-

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