Gopal Son Of Shri Lalaram vs State Of Rajasthan
2021 Latest Caselaw 2146 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, Resident Of Chandma Khurd
                                    Kishorpura, Tehsil Phagi, District Jaipur (Raj)
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman with Mr. Rajveer Singh For Complainant(s) : Mr. Pawan Sharma For State : Mr. Arvind Bhadu, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

Counsel for the petitioner contends that petitioner has given

representation to the police. He was not present at the place

occurrence.

Petitioner is directed to appear before the Investigating

Officer on or before 24.03.2021. The Investigating Oficer is

directed to submit his report on 31.03.2021.

List on 31.03.2021.

Till next date, petitioner shall not be arrested.

(PANKAJ BHANDARI),J

NIKHIL KR YADAV / 67

Powered by TCPDF (www.tcpdf.org)